Section 24 in The Punjab Industrial Housing Act, 1956
24. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, make rules for carrying out the purpose of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for -(i)the duties and functions of the Labour Commissioner and the competent authority;(ii)the form of application and manner of allotment of accommodation and conditions relating to its occupation;(iii)the form and manner in which an appeal under section 20 shall be preferred;(iv)the fees, if any, to be paid in appeals under section 20 ;(v)the form of agreement referred to in sections 10 and 18 ;(vi)the mode of service of the order under sub-section (2) of section 9 or sub-section (2) of section 19;(vii)the mode of payment of rent and other charges;(viii)assessment of damage referred to in section 21;(ix)the maintenance and upkeep of the houses; and(x)the matters which are to be or may be prescribed.
