Section 30 in Meghalaya Shops and Establishment Act, 2003
30. Powers to Rules.
(1)The State Government may, subject to the condition of previous publication by notification in the official Gazette, male or rules for carry out the purpose of this Act.(2)In particular and without prejudice to the generally of the foregoing power, such rules may, provide for all or any of the following matter namely:-i. Health safety welfare of employee, holidays for occasion:ii. The form and the date for application of registration of renewal of certificate fees payable for such registration or renewal iii. The particulars with respect to certificate or registration or renewal thereof.iv. The manner of taking precaution against tire:v. The setting of an appellate authority the limitation for filling appeal and manner of giving notice: and vi. Any other matter which has to be, or may be prescribed.vii. Every rule made under this section shall be laid before the Meghalaya Legislative Assembly.
