Section 21 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
21. Power to make rules.
(1)The State Government may, by notification and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(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 persons who shall collect the sums and the intervals at which and the manner in which such sums shall be paid or collected under sub-section (3) of Section 3;(b)the number of representatives of occupiers, workers and independent members on the Board under sub-section (3) of Section 4;(c)the accounts, records and registers to be maintained under sub-section (1) and the form in which annual Statement of accounts shall be prepared under sub-section (2) of Section 9;(d)conditions subject to which Board may appoint officers, clerical and executive staff under Section 10;(e)the method of recruitment and conditions of service of the persons under Section 11;(f)the percentage of the annual income of the fund beyond which the Board may not spend on the officers and servants and other administrative matters under Section 12;(g)powers which an Inspector shall exercise under clause (b) of sub-section (2) of Section 13;(h)any other matter which has to be or may be prescribed.
