Section 12(2) in The Orissa Compulsory Labour Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for-(a)appointment of an officer-in-charge of embankment, his duties and conditions of service;(b)the conditions under which the labour and services under Section 5 should be performed;(c)[x x x] [Deleted vide Orissa Act No. 26 of 1981.].
