Section 35(2) in The Contract Labour (Regulation and Abolition) Act, 1970
(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 number of persons to be appointed as members representing various interests on the Central Board and the State Board, the term of their office and other conditions of service, the procedure to be followed in the discharge of their functions and the manner of filling vacancies;(b)the times and places of the meetings of any committee constituted under this Act, the procedure to be followed at such meetings including the quorum necessary for the transaction of business, and the fees and allowances that may be paid to the members of a committee;(c)the manner in which establishments may be registered under section 7, the levy of a fee therefor and the form of certificate of registration;(d)the form of application for the grant or renewal of a licence under section 13 and the particulars it may contain;(e)the manner in which an investigation is to be made in respect of an application for the grant of a licence and the matters to be taken into account in granting or refusing a licence;(f)the form of a licence which may be granted or renewed under section 12 and the conditions subject to which the licence may be granted or renewed, the fees to be levied for the grant or renewal of a licence and the deposit of any sum as security for the performance of such conditions;(g)the circumstances under which licences may be varied or amended under section 14;(h)the form and manner in which appeals may be filed under section 15 and the procedure to be followed by appellate officers in disposing of the appeals;(i)the time within which facilities required by this Act to be provided and maintained may be so provided by the contractor and in case of default on the part of the contractor, by the principal employer;(j)the number and types of canteens, rest-rooms, latrines and urinals that should be provided and maintained;(k)the type of equipment that should be provided in the first-aid boxes;(l)the period within which wages payable to contract labour should be paid by the contractor under sub-section (1) of section 21;(m)the form of registers and records to be maintained by principal employers and contractors;(n)the submission of returns, forms in which, and the authorities to which, such returns may be submitted;(o)the collection of any information or statistics in relation to contract labour; and(p)any other matter which has to be, or may be, prescribed under this Act.
