Section 18 in The Coking Coal Mines (Emergency Provisions) Act, 1971
18. Power to terminate contract of employment.
If the Custodian is of opinion that any contract of employment entered into by any owner or agent of a coking coal mine, at any time before the appointed day, is unduly onerous, he may, by giving to the employee one month's notice in writing or the salary or wages for one month in lieu thereof, terminate such contract of employment.
