Section 31(2) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given;(b)the form and the manner in which and the conditions under which the Custodian shall maintain the accounts as required by section 11;(c)the manner in which the monies in any provident fund or other fund, referred to in section 13, shall be dealt with;(d)any other matter which is required to be, or may be, prescribed.
