Section 12 in The Rajasthan Mining Settlement Act, 1956
12. Powers to make rules for pension etc.
(1)The Board may, with the sanction of [x x x] [Deleted by Rajasthan Act 8 of 1982.] the State Government, make rules:-(a)for the granting of pensions and gratuities out of the Mining Settlement Fund: or(b)for the creation and management of a provident or annuity fund, for compelling contribution thereto on the part oi its officers and servants, and for supplementing such contribution out of the Mining Settlement Fund.(2)The Board may, in accordance with such rules-(i)grant pensions or gratuities, or grant allowances or annuities out of such provident or annuity fund to any of its officers or servants; as it may deem fit:(ii)if it thinks fit, grant a pension or gratuity to any member to the family of any of its officers or servants who has died from any disease contracted, or injury suffered, in the discharge of a duty which was attended with extraordinary bodily risk.
