Section 21 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
21. Other matters to be considered by an Advisory Committee
.-(1) An Advisory Committee shall, besides carrying out its other duties, consider and advice upon any matter arising out of the administration of these rules which may be referred to it by the Central Government or the State Government for advice.(2)An Advisory Committee may also consider any other matter that may be placed before it by the Welfare Commissioner with the prior permission of the Chairman.
