Section 4(3) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(3)If a member is unable to attend a meeting of the Central Committee or Advisory Committee, as the case may be, then, in the case of a member appointed under sub-clause (iv) or sub-clause (v) of clause (a) of sub-rule (1) of rule 3 or sub-clause (v) or sub-clause (vi) of clause (a) or sub-clause (a) of sub--rule (2) of that rule, the body which is represented by him in the Central Advisory Committee or the Advisory Committee, as the case may be, may, by notice in writing signed on its behalf and by the said member, addressed to the Chairman concerned depute, and in other cases the Central Government may nominate, a substitute in his place to attend the meeting and such deputed or nominated member shall have all the rights of a member in respect of that meeting.
