(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 in which complaint or claim referred to in sub-section (1) of section 7 shall be made;(b)registers and other documents which an employer is required under section 8 to maintain in relation to the workers employed by him;(c)any other matter which is required to be, or may be, prescribed.
