Section 26(2) in Uttar Pradesh Labour Welfare Fund Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations providing for -(a)procedure in regard to the transaction of business of the Board;(b)manner of publication of notices inviting claims to unpaid accumulations;(c)method and terms and conditions of appointment of officers (other than Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Commissioner and Inspectors), and employees of the Board; and(d)any other matter which has to be or may be provided for by regulations.
