Section 17(2) in Coal Mines (Taking Over of Management) Act, 1973
(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 manner in which the coal mines shall be managed by the Custodian;(b)the constitution of a Board of management, by whatever name called, for advising the Custodian-General in the management of the coal mines;(c)the form and manner in which accounts of the coal mines shall be maintained;(d)any other matter in relation to which such rule is required to be, or may be, made.
