Section 26 in Uttar Pradesh Labour Welfare Fund Act, 1965
26. Regulations.
(1)The Board may, with the previous sanction of the State Government, make regulations, by notification in the Gazette, consistent, with the provisions of this Act and the rules made thereunder.(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations providing for -(a)procedure in regard to the transaction of business of the Board;(b)manner of publication of notices inviting claims to unpaid accumulations;(c)method and terms and conditions of appointment of officers (other than Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Commissioner and Inspectors), and employees of the Board; and(d)any other matter which has to be or may be provided for by regulations.
