Section 30(2) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981
(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, an intimation shall be given to the Commissioner under sub-section (3) of section4;(b)the manner in which the monies in any provident fund or other fund under section 13 shall be dealt with;(c)any other matter which is required to be, or may be prescribed.
