Section 10(2) in The Oriental Gas Company Act, 1960
(2)In particular, and without prejudice to the generality of the foregoing provision, such rules may provide for any or all of the following matters, namely:-(a)the manner of service of the copy of the notification under section 3 on the Company,(aa)[ the terms and conditions of service of persons employed in the undertaking of the Company and referred to in sub-section (2B) of section 7,] [Clause (aa) inserted by W.B. Act 6 of 1970, w.e.f. 1.10.1960.](b)the procedure to be followed by the Tribunal in determining the amount of compensation under section 8,[* * * * * * *] [[Clause (c) omitted by W.B. Act 6 of 1970, w.e.f. 1.10.1960. which was as under:-'(c) the determination of expenses referred to in item (g) of paragraph (ii) of the Explanation to sub-section (1) of section 8.'.]]
