(2)In particular, and without prejudice to the generality of the foregoing power, any such rules may provide for-(a)the qualifications required in respect of the Chief Inspector and Inspector;(b)the powers which may be exercised by Inspectors and the areas in which and the manner in which such powers may be exercised;(c)the medical supervision which may be exercised by certifying surgeons;(d)the examination by Inspectors or other persons of the supply and distribution of drinking water in plantations;(e)appeals from any order of the Chief Inspector or Inspector and the form in which, the time within which and the authorities to which, such appeals may be preferred;(f)the time within which housing, recreational, educational or other facilities required by this Act to be provided and maintained may be so provided;(g)the types of latrines and urinals that should be maintained in plantations;(h)the medical, recreational and educational facilities that should be provided in plantations;(i)the form and manner in which notices of periods of work shall be displayed and maintained;(j)the registers which should be maintained by employers and the returns, whether occasional or periodical, as in the opinion of the State Government may be required for the purposes of this Act; [*] [ The word " and" omitted by Act 58 of 1981, Section 14 (w.e.f. 26.1.1982).](k)the hours of work for a normal working day for the purpose of wages and overtime;(l)[ any other matter which is required to be or may be, prescribed.] [ Added by Act 58 of 1981, Section 14 (w.e.f. 26.1.1982).]
