Section 5(1) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
(1)The Central Government may,—(a)constitute for each State which produces iron ore or manganese ore or chrome ore an Advisory Committee, or(b)where any two of or all such ores are produced in a State, constitute, for such State, an Advisory Committee in respect of any one of such ores only, or in respect of any two of such ores only, or in respect of all such ores, to advise the Central Government on such matters arising out of the administration of this Act as may be referred to it by that Government, including matters relating to the application of the Fund.
