Section 23 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
23. Finance Sub-Committee
.-(1) An Advisory Committee shall elect from among its members two persons of whom one shall be a person to represent owners of the iron ore mines or manganese ore mines or both and the other to represent the persons employed in the iron ore mines or manganese ore mines or both to constitute a Finance Sub-Committee of which the Welfare Commissioner shall be an additional Member and Chairman.(2)An Advisory Committee may at any time co-opt a person or persons to the Finance Sub-Committee and any person so co-opted shall exercise all the powers and functions of a member of the Finance Sub-Committee, but shall not be entitled to vote and shall not solely by reason of being co-opted as a number of the Finance Sub-Committee be a member of the Advisory Committee.(3)Notice of every meeting of the Finance Sub-Committee shall be sent to the Chairman of the Advisory Committee who may attend such meeting if he so desires, and if he does so attend, he shall, notwithstanding anything contained in sub-rule (1), preside at the meeting and shall be entitled to vote.
