(3)The Central Government may, subject to the condition of previous publication, make rules for, -(a)the manner of fixing floor wage under sub-section (1) of section 9;(b)the manner of consultation with State Government under sub-section (3) of section 9;(c)the manner of making set on or set off for the sixth accounting year under clause (i) of sub-section (7) of section 26;(d)the manner of making set on or set off for the seventh accounting year under clause (ii) of sub-section (7) of section 26;(e)the manner of calculating gross profit under clauses (a) and (b) of section 32;(f)such further sums in respect of employer under clause (c) of section 34;(g)the manner of utilising the excess of allocable surplus to be carried forward for being set on in the succeeding accounting year and so on up to and inclusive of the fourth accounting year under sub-section (1) of section 36;(h)the manner of utilising the minimum amount or the deficiency to be carried forward for being set off in the succeeding accounting year and so on up to and inclusive of the fourth accounting year under sub-section (2) of section 36; and(i)the manner of holding an enquiry under sub-section (1) of section 53.
