Section 24(2) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(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 other matters relating or incidental to the scheme under clause (f) of sub-section (2) of section 3;(b)the returns to be submitted under sub-section (1) of section 7, the authority to which, and the form in which such returns shall be submitted, and particulars relating to the persons employed by an employer or to an establishment in respect of which he is an employer to be specified in such form;(c)the registers or records to be maintained by an employer under sub-section (3) of section 7;(d)the other powers to be exercised by an Inspector under clause (b) of sub-section (2) of section 7;(e)any other matter which is to be, or may be prescribed.
