Section 11(2) in The Cine-Workers Welfare Fund Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which the Fund may be applied for the measures and facilities specified in sub-section (1) of section 4;(b)the conditions governing the grant of any loan under clause (b) of sub-section (1) of section 4;(c)the composition of the Advisory Committees and the Central Advisory Committee constituted under sections 5 and 6 respectively, the manner in which the members thereof shall be chosen, the term of office of such members, the allowances, if any, payable to them, and the manner in which the Advisory Committees and the Central Advisory Committee shall conduct their business;(d)the recruitment, conditions of service and the duties of all persons appointed under section 8;(e)the powers that may be exercised by a Welfare Commissioner, a Welfare Administrator and an Inspector appointed under section 8;(f)the furnishing to the Central Government by a producer of such statistical and other information as may be required to be furnished under section 10;(g)the form in which and the period within which the statistical and other informations are to be furnished under clause (1);(h)any other matter which has to be, or may be, prescribed by rules under this Act.
