Section 22(2) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(2)In particular and without prejudice to the generality of the forgoing power, such rules may he made for all or any of the following matters, namely:-(a)the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the fund, the manner of making of such payment and the agency for paying or collecting any such sum;(b)the procedure for defraying expenditure out of the fund;(c)the allowances, payable to the non-official members of the Board under sub-section (3) of section 4;(d)the manner referred to in sub-section (7) of section 4 in which the Board shall conduct its business;(e)the form of application to obtain benefits under this Act;(f)delegation of powers and functions of the Board to such Officer and the conditions and limitations subject to which such powers may be exercised or functions may be discharged;(g)the registers and records to be maintained and returns to he sent to the State Government by the Board under this Act;(h)the publication of the report of the activities financed from the fund together with a statement of receipts and expenditure of the fund and a statement of accounts;(i)any other matter which under this Act is required to he or may be prescribed.
