Section 30(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(1)In each case in which a grant is made by or with the approval of the Central Government to a State Government, a local authority, the owner of an iron-ore mine, or any other person, in aid of any scheme approved by the Central Government for the purpose of the Act, the Central Government may impose conditions necessary for ensuring-(a)that the work for which the grant is made is duly and promptly executed and the money is actually utilized for the purpose for which it is granted;(b)that the data on which the grant is calculated are in accordance with facts;(c)that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly supplied.(d)that all unnecessary facilities for inspection are accorded to persons duly authorized by the Central Government for the purpose of Clause (a) or for checking the correctness of any particulars supplied under Clause (c) or for the collection of any such particulars;(e)that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorize in this behalf; and(f)that an additional statement of accounts together with a certificate of a Registered Accountant or other recognized body of auditors to the effect that the accounts are correct, is furnished by the grantee.
