Section 32(2) in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980
(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 time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given;(b)the form and the manner in which, and the conditions under which, the Custodian or Custodians shall maintain accounts as required by section 13;(c)the manner in which monies in any provident fund or other fund referred to in section 15 shall be dealt with;(d)any other matter which is required to be, or may be, prescribed.
