Section 13 in The Orissa Estates Abolition Act, 1951
13. Mines Tribunals.
(1)Any Mines Tribunal appointed for the purposes of Sections 10,12 and 36 shall consist of a Chairman who shall be a District judge and a member who shall be a mining expert, and subject to the approval of the Central Government they shall be appointed by the State Government.(2)In settling the terms and conditions of a lease by the State Government under Section 10 the Mines Tribunal shall have power to determine the extent of the property deemed to have been leased by the State Government and in so doing shall have due regard to the reasonable requirements for the future development of the lessee's mining concern.(3)The Tribunal shall follow such procedure as may be prescribed by the State Government.(4)If there is a difference of opinion between the Chairman and the member in regard to any matter, the same shall be referred by the Chairman to a Judge of the High Court to be nominated by the Chief Justice of the Tribunal.[Chapter-II-A] [Repealed vide Orissa Act No. 33 of 197 , See, Orissa Gazette Extraordinary dated 21.12.1970.][Savings and removal of doubts - (1) Notwithstanding the repeal of Chapter li-A of the Principal Act all estates in respect of which claims and references made under the said Chapter were pending on the date of coming into force of this Act, shall be deemed to have been excluded from the operation of the vesting notification.(2)For removal of doubts it is hereby declared that nothing in Subsection (1) shall be deemed to debar the State Government from vesting any such estate by the issue of a notification under Section 3 of Section 3-A.] [Transitory Provisions of Orissa Act No. 33 of 1970.]Chapter-III Management of Estates Vested in the State
