Section 12(2) in The Punjab Social Security Act, 2000
(2)Without prejudice to the generality of the foregoing power, such rules may provide for, -(a)constitution, powers, functions, objectives for utilisation of the Fund under sub-sections 4 and 5;(b)the manner of collection of cess as provided in section 6;(c)the period within which the amount is to be transferred to the Fund under sub-section (1) of section 8; and(d)any other matter which has to be or may be prescribed.
