Section 28(2) in U.P. Industrial Housing Act, 1955
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for,-(i)the duties and functions of the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).];(ii)the constitution and membership of the Advisory Committee under Section 8;(iii)the form of application and manner of allotment of accommodation and conditions relating to its occupation,(iv)the form and manner in which an appeal under Section 22 shall be preferred;(v)the fees, if any, to be paid in appeals under Section 22;(vi)the form of agreement referred to in Sections 14 and 20;(vii)the mode of service of the order under sub-section (2) of Section 12 [* * * * *] [The words and figures 'or sub-section (2) of Section 21' omitted by U. P. Act No. 22 of 1972, Section 19(2)(c) (w.e.f. 28-4-1972).];(viii)the mode of payment of rent and other charges;(ix)assessment of damages referred to in Section 23;(x)the maintenances and upkeep of the houses; and(xi)the matters which are to be or may be prescribed.
