Section 40(2) in Bihar Shops & Establishments Act, 1953
(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely -(a)[ the registration and renewal of establishments and the amount, and manner of payment of fees under section 6;] [Substituted by Act 2 of 1975.](b)the registers to be maintained in an establishment under section (2) of section 17 or sub-section (2) of section 21;(c)the misconduct of an employee for which his services may be dispensed with without a notice under sub-section (1) of section 26; and the authority to which and time within which appeals under sub-section (2) of that section may be filed;(d)the authority before whom, the time within which and the manner in which the employee or any legal practitioner or authorised agent or an officer of a registered trade union or an Inspecting Officer shall make an application under sub-section (1) of section 28;(e)the manner in which applications shall be heard by the prescribed authority under sub-section (2) of section 28;(f)the manner in which any amount referred to in sub-section (4) of section 28 or any compensation awarded under sub-section (7) of section 16 or subsection (5) of section 26 shall be recovered;(g)the authority before whom and the time within which an appeal shall be preferred under sub-section (7) of section 28 and the manner in which such appeal shall be considered and disposed of;(h)the powers of the Chief Inspecting Officers under sub-section (2) of section 29;(i)the powers of the Inspecting Officers and the registers, records or notices that need to be examined by them under section 30;(j)the maintenance of records and registers and display of notices under section 33;(k)the period during which and the conditions subject to which all or any of the provisions of the Act may be suspended by the State Government under section 38;(l)the health, safety and welfare of employees;(m)the conditions subject to which parties may be represented by legal practitioners in proceedings under this Act before the prescribed authority; and any other matter which is required to be or may be prescribed.
