Section 15(2) in The Industrial Employment (Standing Orders) Act, 1946
(2)In particular and without prejudice to the generality of the foregoing power, such rules may—(a)prescribe additional matters to be included in the Schedule, and the procedure to be followed in modifying standing orders certified under this Act in accordance with any such addition;(b)set out model standing orders for the purposes of this Act;(c)prescribe the procedure of Certifying Officers and appellate authorities;(d)prescribe the fee which may be charged for copies of standing orders entered in the register of standing orders;(e)provide for any other matter which is to be or may be prescribed:Provided that before any rules are made under clause (a) representatives of both employers and workmen shall be consulted by the appropriate Government.
