Section 57(2) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) 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 terms and conditions subject to which a licence may be granted or renewed under this Act and the fees to be paid in respect of such licence;(b)the form of application for a licence under this Act and the documents and plans to be submitted together with such application;(c)other matters which are to be taken into consideration by the competent authority for granting or refusing a licence;(d)the time within which, the fees on payment of which and the authority to which, appeals may be preferred against any orders granting or refusing to grant a licence;(e)the powers which may be conferred on the Inspectors under this Act;(f)the standards of cleanliness required to be maintained under this Act;(g)the standards of lighting, ventilation and temperature required to be maintained under this Act;(h)the types of urinals and latrines required to be provided under this Act;(i)the washing facilities which are to be provided under this Act;(j)the form and manner of notice regarding the periods of work;(k)the authority to which and the time within which an appeal may be filed by a dismissed, discharged or retrenched employee;(l)the manner in which the cash equivalent of the advantage accruing through the concessional sale to an employee of foodgrains and other articles shall be computed;(m)the records and registers that shall be maintained in an establishment for the purpose of securing compliance with the provisions of this Act and the rules made thereunder;(n)the maintenance of first-aid boxes or cup-boards and the contents thereof and the persons in whose charge such boxes shall be placed;(o)the scheme of registration of employees and the employer and the terms and conditions subject to which such registration may be made;(p)any other matter which is to be, or may be, provided for by rules under this Act.
