Section 95(2) in The Employees' State Insurance Act, 1948
(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 limit of wages beyond which a person shall not be deemed to be an employee;( ab) the limit of maximum monthly salary for the purpose of sub-section (1) of section 17;( ac) the manner in which appointments and elections of members of the Corporation, the Standing Committee and the Medical Benefit Council shall be made;(b)the quorum at meetings of the Corporation, the Standing Committee and the Medical Benefit Council and the minimum number of meetings of those bodies to be held in a year;(c)the records to be kept of the transaction of business by the Corporation, the Standing Committee and the Medical Benefit Council;(d)the powers and duties of the Director General and the Financial Commissioner and the conditions of their service;(e)the powers and duties of the Medical Benefit Council;( ea) the types of expenses which may be termed as administrative expenses, the percentage of income of the Corporation which may be spent for such expenses;( eb) the rates of contributions and limits of wages below which employees are not liable to pay contribution;( ec) the manner of calculation of the average daily wage;( ed) the manner of certifying the certificate to recover amount by the Recovery Officer;( ee) the amount of funeral expenses;( ef) the qualifications, conditions, rates and period of sickness benefit, maternity benefit, disablement benefit and dependants benefit;( eff) the income of dependant parents from all sources;( eg) the conditions for grant of medical benefits for insured persons who cease to be in insurable employment on account of permanent disablement;( eh) the conditions for grant of medical benefits for persons who have attained the age of superannuation;( ehh) the conditions under which the medical benefits shall be payable to the insured person and spouse of an insured person who has attained the age of superannuation, the person who retires under Voluntary Retirement Scheme and the person who take pre-mature retirement;( ei) the manner in which and the time within which appeals may be filed to medical appeal tribunals or Employees' Insurance Courts;(f)the procedure to be adopted in the execution of contracts;(g)the acquisition, holding and disposal of property by the Corporation;(h)the raising and repayment of loans;(i)the investment of the funds of the Corporation and of any provident or other benefit fund and their transfer or realisation;(j)the basis on which the periodical valuation of the assets and liabilities of the Corporation shall be made;(k)the bank or banks in which the funds of the Corporation may be deposited, the procedure to be followed in regard to the crediting of moneys accruing or payable to the Corporation and the manner in which any sums may be paid out of the Corporation funds and the officers by whom such payment may be authorised;(l)the accounts to be maintained by the Corporation and the forms in which such accounts shall be kept and the times at which such accounts shall be audited;(m)the publication of the accounts of the Corporation and the report of auditors, the action to be taken on the audit report, the powers of auditors to disallow and surcharge items of expenditure and the recovery of sums so disallowed or surcharged;(n)the preparation of budget estimates and of supplementary estimates and the manner in which such estimates shall be sanctioned and published;(o)the establishment, maintenance of provident or other benefit fund for officers and servants of the Corporation;( oa) the period of non-entitlement for cash benefit in case of conviction of an insured person;
