- [(1)] [Re-numbered by U.P. Act No. 1 of 1957.] The [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] may make rules consistent with this Act for giving effect to tire provisions of this Act.(2)[ Without prejudice to the generality of the foregoing power such rules may provide for, -(a)the manner of appointment of Presiding Officer or Labour Courts and Tribunals and the conditions of their employments;(b)the manner in which reference shall be made to a Labour Court or a Tribunal;(c)the manner of appointment of Conciliation Officers and the conditions of their employment;(d)the procedure to be followed in conciliation proceedings;(e)the manner of remission of award by the State Government to the adjudicating authority;(f)the manner of registration of settlements;(g)the manner and the form in which muster-rolls of workmen shall be maintained; and(h)the matters which are to be and may be prescribed.(3)All rules made under this section, shall as soon as possible after they are made by laid before the State Legislature.] [Added by U.P. Act No. 1 of 1957.][The First Schedule] [Inserted by U.P. Act No. 1 of 1957.](See Section 4-A)Matters Within The Jurisdiction Of Labour Courts
