Section 62 in Telangana Mining Settlements Act, 1956
62. Matters as to which rules may be made.
(1)Without prejudice to any power specially conferred by this Act, the Government may make rules generally for the purpose of carrying into effect all or any provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Government may make rules with regard to-(i)elections under sub-section (1) of section 5 and sub-section (2) of section 6;(ii)regulation of creation of posts, appointments, transfers, punishments and sanction of leave to the employees of the Board referred to in section 14 and the classes of employees who shall have a right of appeal against any order passed by the Board or Chairman or any other authority and the authorities to whom such appeal shall lie;(iii)the powers and procedure of the Board, the delegation to, and exercise by, the Chairman of the powers vested in the Board, and the delegation by the Chairman of his powers and functions to the Vice-Chairman or any officer of the Board;(iv)the powers and duties of Executive Officer, Medical Officers of Health and Sanitary Inspectors and other officers appointed under section 19 and appeals from their orders;(v)[XXX] [Omitted by Act No.14 of 1975.](vi)the custody of the Mining Settlement Fund, the keeping and audit of accounts and the preparation and submission of estimates;(vii)all expenditure to be incurred by the Board for the purposes of this Act, and the methods under which sums due to it may be calculated and recovered;(viii)any other matter which has to be or may be prescribed.
