(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the date by which the canteen shall be provided;(b)the number of canteens that shall be provided and the standards in respect of construction, accommodation, furniture and other equipment of the canteens;(c)the foodstuffs which may be served therein and the charges which may be made therefor;(d)the constitution of a managing committee for the canteen and the representation of the workers in the management of the canteen;(e)the delegation to the chief inspector, subject to such conditions as may be prescribed, of the power to make rules under clause (c).
