Section 10(16) in The Coal Mines Regulations, 2017
(16)(a)The Chairman, in addition to any other power and duties conferred upon him under these regulations, shall-(i)present all important papers and matters to the Board as early as possible;(ii)issue orders for carrying out the decisions of the Board;(iii)have power to refer, in his discretion, any matter to the Central Government for their orders; and(iv)have powers generally to take such action or pass such orders necessary to implement the decisions of the Board.(b)The Chairman may, during his temporary absence by reason of leave or otherwise, authorise any member of the Board to perform all or any of duties of the Chairman during such absence.(c)Unless the Chairman otherwise directs, all proceedings of the Board shall be conducted incamera and be regarded as confidential.
