(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the preparation and maintenance of registers, records and muster-rolls;(b)the exercise of powers (including the inspection of establishments) and the performance of duties by Inspectors for the purposes of this Act;(c)the method of payment of maternity benefit and other benefits under this Act in so far as provision has not been made therefor in this Act;(d)the form of notices under section 6;(e)the nature of proof required under the provisions of this Act;(f)the duration of nursing breaks referred to in section 11;(g)acts which may constitute gross misconduct for purposes of section 12;(h)the authority to which an appeal under clause (b) of sub-section (2) of section 12 shall lie; the form and manner in which such appeal may be made and the procedure to be followed in disposal thereof;(i)the authority to which an appeal shall lie against the decision of the Inspector under section 17; the form and manner in which such appeal may be made and the procedure to be followed in disposal thereof;(j)the form and manner in which complaints may be made to Inspectors under sub-section (1) of section 17 and the procedure to be followed by them when making inquiries or causing inquiries to be made under sub-section (2) of that section;(k)any other matter which is to be, or may be, prescribed.
