Section 27(2) in The Ganesh Flour Mills Company Limited (Acquisition And Transfer Of Undertakings) Act, 1984
(2)In Particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the time within which, and the manner in which, any intimation referred to in sub-section (3) of section 4 shall be given;(b)the form and manner in which, and the conditions under which, the Custodian or Custodians shall maintain accounts as required by sub-section (4) of section 8;(c)the manner in which the monies in any provident fund or other fund referred to in sub-section (2) of section 13 shall be dealt with;(d)any other manner which is required to be, or may be, prescribed.
