Section 11(2) in The Bengal Orphanages And Widows' Homes Act, 1944
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the form of licence to be granted under this Act;(b)the form of application for licence under sub-section (1) of section 5 and the particulars to be contained in such application;(c)the conditions subject to which licences may be granted; and(d)the formation of a society for the control and supervision of an orphanage, a widows' home or a marriage bureau under clause (a) of sub-section (2) of section 5.
