Section 19 in Karnataka Labour Welfare Fund Act, 1965
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 agency for and the manner of collection of sums specified in sub-section (3) of section 3, and the period within which the same shall be paid to the credit of the Fund;(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 8;(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 its business;(g)the duties and powers of the Inspectors and the conditions of service of the Welfare Commissioner and Inspectors and other staff appointed under this Act;(h)the delegation of the powers and functions of the Board to the Welfare Commissioner and the conditions and the limitations subject to which the powers may be exercised or functions discharged;(i)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and on other administrative measures;(j)the registers and records to be maintained under this Act;(k)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;(l)the condition subject to which the Board may dispose of immoveable and moveable property or enter into contract;(m)any other matter which may be prescribed under this Act.(3)A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature. Subject to any modification made under section 23, every rule made under this Act shall have effect as if enacted in this Act.
