Section 10(2) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
(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 employment exchange or exchanges to which, the form and manner in which, and the time within which, vacancies shall be notified, and the particulars of employments in which such vacancies have occurred or are about to occur;(b)the form and manner in which, and the intervals at which, information and returns required under section 5 shall be furnished, and the particulars which they shall contain;(c)the officers by whom and the manner in which the right of access to documents and the right of entry conferred by section 6 may be exercised;(d)any other matter which is to be, or may be, prescribed under this Act.
