Section 23(2) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form in which an agreement may be entered into by a producer with a Cine-Worker under section 3 and the other conditions of employment;(b)the manner in which proceedings may be held by a conciliation officer under sub-section (1) of section 5;(c)the procedure to be followed by a conciliation officer or Tribunal under section 12;(d)the matters referred to in clause (d) of sub-section (3) of section 12;(e)the damages or costs that may be awarded by a Tribunal under sub-section (7) of section 12;(f)any other matter which is required to be, or may be, prescribed.
