Section 8(2) in The West Bengal Relief Undertakings (Special Provisions) Act, 1972
(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 rates of wages payable to the workmen and their work loads and the salary payable to the staff, the payment of bonus, gratuity, compensation, and other benefits;(b)the manner in which the relief undertaking should be run;(c)the strength of staff and labour to be employed for running the relief undertaking economically;(d)the manner in which the net profits or net losses or surplus funds should be appropriated or disposed of;(e)the percentage of profits to be utilised for the benefit of the persons employed in the undertaking and the manner of its utilisation;(f)the manner in which, and the extent to which the representatives of the workmen may be associated with, or may participate in the management of the relief undertaking.
