Section 11 in The Payment Of Wages (Mines) Rules, 1956
11. Approval of list of acts and omissions
.- The [Regional Labour Commissioner] [Substituted by S.O. 2172, dated 31.8.1961. ][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983. ] may, on receipt of the lists referred to in clause (a) of rule 10, and after such inquiry as he considers necessary, pass orders in respect of the said list either-(a)disapproving the list, or(b)approving the list in its original form or as amended by him, in which case such list shall be deemed to have been approved under sub-section (1) of section 8:Provided that no order disapproving or amending the list shall be passed unless the employer shall have been given an opportunity of showing cause in writing against such order.
