Section 37 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
37. Power of Board to make regulation for certain matters. -
(1)A Board may make regulations providing for-(a)the payment of contributions or grants for the prevention and control of epidemic and other diseases and for welfare activities in the mining settlement;(b)the qualifications, recruitment, suspension, dismissal, leave, salaries and allowances, medical assistance, and other conditions of service, of the officers and servants, other than Health Officers, employed by the Board;(c)the grant of pensions and gratuities out of the Mining Settlement Fund to the officers and servants of the Board other than the Health Officers, including the grant of pensions and gratuities to members of the families of such officers and servants of the Board as have died of any disease contracted or injury suffered in the discharge of duties imposed by or under this Act which were attended with extraordinary bodily risk;(d)the creation and management of a provident or annuity fund, contributions to be made thereto by officers and servants of the Board, other than Health Officers, and by the Board;(e)the payment of advances to the officers and servants of the Board for the purpose of enabling them to acquire or construct residence for themselves or to purchase vehicles for use by them in discharging the duties imposed on them by or under this Act.(2)Regulations made by the Board under sub-section (1) shall not take effect until they have been submitted to, and confirmed by, the State Government.(3)The State Government may rescind any regulation which it has confirmed and thereupon such regulation shall cease to have effect.
