Section 4(1) in The Coal Mines (Special Provisions) Rules, 2014
(1)The Central Government may specify-(a)the number, designation, role and function of the officers and staff to assist the nominated authority in accordance with the provision of sub-section (5) of Section 6 of the Ordinance; and(b)the manner of appointment of the officers and staff through direct recruitment, deputation, contract, or assignment from other departments or organisations.
