Section 33(2) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(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 referred to in sub-section (3) of section 4 shall be given to the Commissioner;(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.
