Section 17(2) in The Life Insurance (Emergency Provisions) Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, rules made under sub- section (1) may provide for-(a) the form and manner in which books of accounts appertaining to controlled business shall be maintained by insurers;(b)the manner in which any compensation payable under this Act may be paid to the persons entitled thereto;(c)the circumstances in which the remuneration payable to persons in charge of the management of the controlled business of an insurer under this Act or to Custodians shall be met by the Central Government, whether wholly or in part.
