Section 47(2) in The Delhi Shops and Establishments Act, 1954
(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 manner and form in which the registers shall be kept;(b)the manner and form in which notice required by the Act shall be given;(c)the conditions subject to which any exemption under this Act may be granted;(cc)[ the manner in which inquiry under sub-section (2) of section 15 shall be held;] [Clause (cc) inserted by Central Act 21 of 1961.](d)the manner in which the occupier of a shop or a commercial establishment shall keep exhibited in the premises the notice of close day, closing and opening hours and such other particulars as may be prescribed;(e)deductions that may be made from the wages of the employee;(f)fines and dismissals;(g)the form of submitting a statement, the fees and other particulars under sub-section (1) of section 5, the manner in which the registration of establishment is to be made and the form of registration certificate under sub-section (2) of section 5, and form for notifying a change and the fees under section 5;(h)further particulars to be prescribed for the letter of appointment under section 34;(i)fixing time and method for cleaning the establishment under section 25 and prescribing such establishments as are to be exempted from the provisions of and precautions against fire to be taken under section 28;(j)qualifications of Chief Inspector and Inspectors appointed under section 36 and their powers and duties;(k)any other matter which is or may be prescribed.
