Section 16(2) in The Neyveli Lignite Corporation Limited (Acquisition and Transfer of Power Transmission System) Act, 1994
(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 manner in which the amount is to be paid under sub-section (1) or sub-section (2) of section 8;(b)the manner in which the monies in any provident fund or other fund, referred to in sub-section (2) of section 11, shall be dealt with;(c)any other matter which is required to be, or may be, prescribed.
