Section 40 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
40. Rule-making power.
(1)The State Government [may by notification make rules] [Substituted by U.P. Act No. 54 of 1976.] to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, the State Government may make rules regarding all or any of the following matters, namely-(a)the registers and records to be maintained by an employer;(b)the notices to be displayed by an employer;[(b-1) the form of register of shops and commercial establishments under Chapter I-A; [Inserted by U.P. Act No. 54 of 1976.](b-2) the fees of registration, for renewal of registration certificate and for issue of duplicate registration certificate under Chapter I-A;(b-3) the form of registration certificate under Chapter I-A;](c)deductions that may be made from the wages of an employee;(d)fines and dismissals;(e)regulating the grant of casual leave and the payment of wages for the period of such leave;(f)regulating the grant of other leave;(g)maternity benefits and their payment;(h)matters which are to be, or may be prescribed under this Act.(3)The rules made under this section shall be subject to the condition of previous publication.[* * * ] [Sub-section (4) omitted by U.P. Act No. 54 of 1976.]
