(1)The Commissioners in meeting shall, from time to time, frame rules-(a)for regulating the grant of leave to the 1[employees] of the Commissioners;(b)for authorizing the payment of allowances to the said 1[employees], or to certain of them whilst absent on leave;(c)for determining the remuneration to be paid to the persons appointed to act for any such 1[employees] during their absence on leave;(d)for regulating the period of service of all such 1[employees];(e)for determining the conditions under which such 1[employees] or any or them shall, on retirement, receive pensions, gratuities or compassionate allowances, and the amount of such pensions, gratuities or compassionate allowances; 2[and](f)for authorizing the payment of contributions at certain prescribed rates, and, subject to certain prescribed conditions, to any provident fund which may, with their approval, be established by the 1[employees] appointed under this Act;3*
