Section 42(2) in Kerala Labour Welfare Fund Act, 1975
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the procedure in regard to the transaction of business at the meetings of the Board including the quorum;(b)the purposes for which and the manner in which temporary association of persons may be made ;(c)the duties, functions and the terms and conditions of service of the members of the committees ;(d)the manner in which and the form in which the accounts of the Board shall be maintained ;(e)any other matter which has to be, or may be, prescribed by regulations.
