Section 20 in The War Injuries (Compensation Insurance) Act, 1943
20. Power to make rules.-
(1)The Central Government may, by notification in the Official Gazette, make rules to carry into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing power such rules may prescribe-(a)the principles to be followed in ascertaining the total wages bill of an employer, including provision for the exclusion therefrom of certain categories of wages or of certain elements included in the definition of wages;(b)the form of the policies of insurance referred to in sub-section (2) of section 7;(c)the period referred to in clause (g) of sub-section (5) of section 7;
