Section 42 in Kerala Labour Welfare Fund Act, 1975
42. Power to make regulations.
(1)The Board may, by notification in the Gazette, make regulations not inconsistent with this Act and the rules made thereunder for the purpose of giving effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the procedure in regard to the transaction of business at the meetings of the Board including the quorum;(b)the purposes for which and the manner in which temporary association of persons may be made ;(c)the duties, functions and the terms and conditions of service of the members of the committees ;(d)the manner in which and the form in which the accounts of the Board shall be maintained ;(e)any other matter which has to be, or may be, prescribed by regulations.(3)No regulation or its cancellation or modification shall have effect unless the same is approved by the Government.(4)The Government may, by notification in the Gazette, rescind any regulation made under this section and, thereupon, the regulation shall cease to have effect.
