Section 25 in Uttar Pradesh Labour Welfare Fund Act, 1965
25. Power to make rules.
(1)The State Government may, by notification in the Gazette and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(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)manner of collection of sums specified in sub-section (2) of section 3;(b)number of representatives of employers and employees on the Board and manner and conditions of their nominations;(c)number of independent members, including women members, of the Board;(d)allowances payable to the members of the Board;(e)matters relating to powers of the authority referred to in section 6 in the investigation of claims to unpaid accumulations;(f)terms and conditions of appointment of Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Welfare Commissioners and Inspectors;(g)conditions subject to which other officers and employees may be appointed by the Board;(h)the procedure for defraying expenditure incurred in administering the Fund ;(i)the duties and the powers of the Inspectors;(j)delegation of powers and functions of the Board to the Labour Welfare Commissioner, Additional or Deputy Labour Welfare Commissioner and conditions and limitation subject to which power may be exercised or functions discharged by them ;(k)registers and records to be maintained under this Act;(l)the publication of the annual statement of accounts and report of the activities financed from the Fund;(m)any other matter which under this Act has to be or may be prescribed.(3)All rules made under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while It is one session, for a total period of fourteen days, extending in its one session or more than one successive session and shall unless some later date is appointed by the State Government, take effect from the date of their publication in the Gazette subject to such modification of annulments as the two Houses of the Legislature may agree to make so however, that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.
