Section 35(2) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(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 form and mariner in which an application for the registration of an establishment may be made under section 4, the fees payable thereon and the form of a certificate of registration issued under that section;(b)the form in which an application for the grant or renewal of a licence may be made under section 9 and the particulars it may contain;(c)the manner in which an investigation is to be made in respect of an application for the grant of a licence and the matters to be taken into account in granting or refusing a licence;(d)the form of a licence which may be granted or renewed under this Act, the conditions subject to which the licence may be granted or renewed, the fees payable for the grant or renewal of a licenceand the security, if any, required to be furnished for the due performance of the conditions of the licence;(e)the circumstances under which licences may be varied or amended under section 10; (f) the form and the manner in which appeals may be filed under section 11 and the procedure to be followed by appellate officers in disposing of the appeals;(g)the wage rates, holidays, hours of work and other conditions of service which an inter-State migrant workman is entitled under section 13; (h) the period within which wages payable to inter-State migrant workmen should be paid by the contractor under sub-section (1) of section 17 and the manner of certification of such payment under sub-section (2) thereof;(i)the time within which allowances or facilities required by this Act to be provided and maintained may be so provided by the contractor and in case of default on the part of the contractor, by the principal employer under section 18; (j) the powers that may be exercised by inspectors under section 20; (k) the form of registers and records to be maintained, and the particulars and information to be contained in notices to be exhibited, by the principal employers and contractors under section 23; (l) the manner of submission of returns, and the forms in which, and the authorities to which, such returns may be submitted;(m)legal aid to inter-State migrant workmen;(n)any other matter which is required to be, or may be, prescribed under this Act.
