Section 32(2) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)the time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given;(b)the manner in which the monies in any provident fund or other fund, referred to in sub-section (2) of section 12, shall be dealt with;(c)any other matter which is required to be, or may be, prescribed.
