Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 4 in The Mines Rules, 1955 4. [ Secretary of the Committee [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] .-An Inspector of Mines nominated in this behalf by the Chief Inspector shall act as the Secretary to the Committee.
