Section 37(2) in Sick Textile Undertakings (Nationalisation) Act, 1974
(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 the manner in which an intimation referred to in sub-section (4) of section 4 shall be given;(b)the manner in which monies in any provident or other fund referred to in section 15 shall be dealt with;(c)any other matter which is required to be, or may be, prescribed.
