Section 37(2) in Telangana Labour Welfare Fund Act, 1987
(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 agency for and the manner of collection of sums referred to in sub-section (3) of section 3, and the period within which the same shall be paid to the credit of Fund;(b)the manner in which the accounts of the Fund shall be maintained and audited under sub-section (3) of section 3;(c)the procedure for making grants out of the Fund;(d)the procedure for defraying the expenditure incurred in administering the Fund;(e)the number of; representations of the employers and employees, on the Board;(f)the allowances, if any, payable to them under section 4;(g)the procedure to be followed at the meetings of the Board and the manner in which the Board shall conduct its business;(h)the particulars in the notice regarding unpaid accumulations;(i)the duties and powers of the Welfare Commissioner and the Inspectors and the conditions of service of the Welfare Commissioner and the Inspectors and other staff appointed by the Board under this Act;(j)the percentage of the annul income of the Fund beyond which the Board may not spend on the staff and on other administrative expenses;(k)the registers and records to be maintained by the Board or its officers and servants under this Act including the register to be kept separately for the account of unpaid accumulations;(l)the publication of the report of the activities of bodies financed from the Fund together with a statement of receipts and expenditure of the Fund and statement of accounts;(m)any other matter which under this Act is or may be prescribed.
