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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Mines Rules, 1955

(3)Where by reason of temporary absence, illness or any other similar cause, the Welfare Officer is unable to perform his duties, the owner, agent or manager shall authorise in writing a person whom he considers competent to act in his place:Provided that no such authority shall have effect for a period in excess of 30 days except with the previous consent of the Chief Inspector or Inspector.