20P. Power to make rules in respect of matters in this Chapter.—
(1)The Central Government may, by notification, make rules to carry out the purposes of this Chapter.(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 of appointment of arbitrator under sub-section (6) of section 20F;(b)the manner in which the amount shall be deposited with the competent authority under sub-sections (1) and (6) of section 20H;(c)the manner of maintenance and administration of separate fund for the purposes of section 20M.
