Section 17 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
17. Chief Executive of an Advisory Committee
.-(1) The Welfare Commissioner shall be Chief Executive of an Advisory Committee and exercise the executive functions of the Advisory Committee on its behalf.(2)The Secretary of an Advisory Committee shall carry out routine duties and shall exercise such powers and discharge such duties as the Welfare Commissioner, may, with the approval of the Central Government, delegate to him.(3)The Welfare Commissioner may authorise the staff of the Advisory Committee to give assistance to any member of an Advisory Committee or of a sub-committee of the Advisory Committee or to any other authority exercising executive or advisory functions in connection with the Act.
