Section 33A in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
33A. [ Power to make regulations. [Inserted by M.P. Act No. 11 of 1996.]
(1)The Board may with the previous approval of the State Government make regulations not inconsistent with this Act and the Rules made thereunder for the purposes of giving effect to the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(i)the manner of preparation and the contents of the annual report under Section 14-A;(ii)determination of the working and service conditions of persons appointed under section 17;(iii)preparation and maintenance of confidential records relating to officers and staff working under the Board and preparation and maintenance of other records of the Board;(iv)any other matter which has to be or may be required to be made by regulations.]
