Section 13(c) in The Cotton Ginning and Pressing Factories Act, 1925
(c)[(i) conditions subject to which a factory may be exempted from the operation of clauses (ii) and (iii) of sub-section (1) of section 5B; [Clauses (c) and (cc) Inserted by Rajasthan 17 of 1986 [1.1.87]](ii)the manner in which the representatives referred to in clauses (b) and (c) of sub-section (2) of section 5B shall be appointed;(iii)the term of office of the members of the committee, the manner of their resigning and filling up of casual vacancies and the procedure regarding the work of the committee under sub-section (5) of section 5B; or(iv)the matters which a rate-fixing committee should have regard to at the time of fixing the maximum rate of the ginning or pressing of cotton within its local area;(cc)prescribing the manner in which compensation shall be determined under sub-section (5) of section 5C;]
