Section 19 in The Maharashtra Labour Welfare Fund Act, 1953
19. Rules.
(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following matters, namely:(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;] [Clause (a) was deemed always to have been substituted for the original by Maharashtra 22 of 1966, Section 8(a).](b)the manner in which the accounts of the Fund shall be maintained and audited under sub-section (3) of section 3;(c)the procedure for making grants from the Fund under section 7;(d)the procedure for defraying the expenditure incurred in administering the Fund;(e)the number of representatives of employers and employees, independent members and representatives of women on the Board, and the allowances, if any, payable to them, under section 4;(f)the manner in which the Board shall conduct their business;(g)the duties and powers of the Inspectors and the conditions of service of the Welfare Commissioner and Inspectors [* * *] [The words 'and other staff' were deleted by Maharashtra 16 of 1971, Section 10(1).] appointed under this Act;(ga)[ the delegation of the powers and functions of the Board to the Welfare Commissioner and the conditions and limitations subject to which the powers may be exercised or functions discharged;] [This clause was inserted by Bombay 16 of 1956, Section 2.](h)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and on other administrative members;(i)[ the registers and records to be maintained and returns to be sent to the Board under this Act;] [Clause (i) was substituted by Maharashtra 16 of 1971, Section 10(2).](j)the publication of the report of the activities financed from the Fund together with a statement of receipts and expenditures of the Fund and statement of accounts;(k)any other matter which under this Act is or may be prescribed.(3)[ Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall, from the date of publication of a notification in the Official Gazette of such decision, have effect only in such modified form, or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.] [Sub-section (3) was substituted for the original by Maharashtra 22 of 1966, Section 8(b).]
