(3)In particular and without prejudice to the generality of the foregoing power, rules made under sub-section (2) may-(a)require the maintenance of such records, registers, returns and notices as are necessary for the enforcement of the Act, [prescribe the form thereof and the particulars to be entered in such registers and records] [ Substituted by Act 53 of 1964, Section 22, for " and prescribe the form thereof" (w.e.f. 1.2.1965).];(b)require to display in a conspicuous place or premises where employment is carried on of notices specifying rates of wages payable to persons employed on such premises;(c)provide for the regular inspection of the weights, measures and weighing machines used by employers in checking or ascertaining the wages of persons employed by them;(d)prescribe the manner of giving notice of the days on which wages will be paid;(e)prescribe the authority competent to approve under sub-section (1) of section 8 acts and omissions in respect of which fines may be imposed;(f)prescribe the procedure for the imposition of fines under section 8 and for the making of the deductions referred to in section 10;(g)prescribe the conditions subject to which deductions may be made under the proviso to sub-section (2) of section 9;(h)prescribe the authority competent to approve the purposes on which the proceeds of fines shall be expended;(i)prescribe the extent to which advances may be made and the instalments by which they may be recovered with reference to clause (b) of section 12;[(i-a) prescribe the extent to which loans may be granted and the rate of interest payable thereon with reference to section 12-A; [ Inserted by Act 53 of 1964, Section 22 (w.e.f. 1.2.1965).](i-b) prescribe the powers of Inspectors for the purposes of this Act;](j)regulate the scales of costs which may be allowed in proceedings under this Act;(k)prescribe the amount of Court-fees payable in respect of any proceedings under this Act; [*] [ The word " and" omitted by Act 53 of 1964, Section 22 (w.e.f. 1.2.1965).](l)prescribe the abstracts to be contained in the notices required by section 25; [*] [ The word " and" omitted by Act 38 of 1982, Section 14 (w.e.f. 15.10.1982).][(l-a) prescribe the form and manner in which nominations may be made for the purposes of sub-section (1) of section 25-A, the cancellation or variation of any such nomination, or the making of any fresh nomination in the event of the nominee predeceasing the person making nomination, and other matters connected with such nominations; [ Inserted by Act 38 of 1982, Section 14 (w.e.f. 15.10.1982).](l-b) specify the authority with whom amounts required to be deposited under clause (b) of sub-section (1) of section 25-A shall be deposited, and the manner in which such authority shall deal with the amounts deposited with it under that clause;](m)[ provide for any other matter which is to be or may be prescribed.] [ Inserted by Act 53 of 1964, Section 22 (w.e.f. 1.2.1965).]
