Section 21(2) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the salary and allowances and other terms and conditions of service of the Presiding Officer and the employees of a Tribunal;(b)the form and the manner in which, and the time within which, an appeal shall be filed before a Tribunal and the fees payable for filing such appeal;(c)the manner of certifying the copy of the certificate, to be forwarded to the Recovery Officer under sub-section (2) of section 8C; and(d)any other matter, which has to be, or may be, prescribed by rules under this Act.
