Section 24 in The Rajasthan Mining Settlement Act, 1956
24. Power to make rules.
(1)The State Government may, by notification, and after previous publication, make rules for carrying out the purposes and objects of this Act in respect of any Mining Settlement or any group or class of Mining Settlements.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may:-(a)regulate elections under sub-section (1) of section 5 and sub-section, (2) of section 6, and prescribe the tenure of office of members of the Board:(b)regulate the powers and procedure of the Board, the delegation to, and exercise by the Chairman of powers vested in the Board, and the delegation by the Chairman of his powers and functions to the Vice-Chairman or any officer of the Board:(c)regulate the appointment, suspension, dismissal, leave, salaries and allowances of the establishment employed by the Board:(d)regulate the powers and duties of Medical Officers of Health and Sanitary Inspectors and provide for appeals from their orders:(e)limit the rates at which assessment may be imposed by the Board:(f)regulate all expenditure to be incurred by the Board and the methods under which sums due to it may be calculated and recovered:(g)regulate the custody of the Mining Settlement Fund, the keeping and audit of accounts and the preparation and submission of estimates.
