Section 18(2) in The Coal Mines (Conservation and Development) Act, 1974
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the measures to be taken for the purpose of conservation of coal and maintenance of safety in coal mines;(b)the measures to be taken for the development of coal mines;(c)the manner in which, and the conditions subject to which, sums at the credit of the Coal Mine Conservation and Development Account may be applied;(d)the form in which the Coal Mine Conservation and Development Account shall be kept;(e)any other matter which is required to be, or may be, prescribed.
