Section 40(2) in Kerala Labour Welfare Fund Act, 1975
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the Board or into the Fund, the manner of making such payment and the agency for, and manner of, collection of any such sum;(b)the manner in which the accounts of the Fund shall be maintained and audited ;(c)the allowances, if any, payable to the members of the Board ;(d)the manner in which the employee's contribution may be deducted from his wages(e)the form of notice regarding unpaid accumulations ;(f)the procedure for making grants from the Fund ;(g)the procedure for defraying the expenditure incurred in administering the Fund ;(h)the manner in which the Board shall conduct its business ;(i)the delegation of the powers and functions of the Board to the Commissioner or other officer of the Board and the conditions and limitations subject to which such powers may be exercised or functions discharged ;(j)the percentage of the annual income of he Fund beyond which the Board may not spend on the staff and on other administrative expenses ;(k)the registers and records to be maintained under this Act ;(l)the publication of the report of the activities financed from the Fund together with a statement of receipts and expenditure of the Fund and statement of accounts ;(m)any other matter which has to be or may be prescribed.
