Section 12(2) in The Sales Promotion Employees (Conditions Of Service) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the kinds of leave that may be granted to a sales promotion employee the limit up to which he may accumulate earned leave, the limit up to which he may avail of earned leave at a time and the reasons for which such limit may be exceeded, the conditions and restrictions subject to which he may be entitled to cash, compensation under section 4;(b)the form of the letter of appointment to be furnished under section 5;(c)the registers and other documents to be kept and maintained under section 7 and the manner in which such registers and other documents may be kept and maintained;(d)any other matter which has to be, or may be prescribed.
