Section 23(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)The Secretary shall carry out routine duties and shall exercise such powers and discharge such duties of the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] as the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] may, with the approval of the Central Government, delegate to him.
