Section 30(2) in Meghalaya Shops and Establishment Act, 2003
(2)In particular and without prejudice to the generally of the foregoing power, such rules may, provide for all or any of the following matter namely:-i. Health safety welfare of employee, holidays for occasion:ii. The form and the date for application of registration of renewal of certificate fees payable for such registration or renewal iii. The particulars with respect to certificate or registration or renewal thereof.iv. The manner of taking precaution against tire:v. The setting of an appellate authority the limitation for filling appeal and manner of giving notice: and vi. Any other matter which has to be, or may be prescribed.vii. Every rule made under this section shall be laid before the Meghalaya Legislative Assembly.
