(1)The Committee constituted under sub-section (1) of section 12 shall—(a)consider proposals for making rules and regulations under this Act and make appropriate recommendations to the Central Government;(b)enquire into such accidents or other matters as may be referred to it by the Central Government from time to time and make reports thereon; and(c)subject to the provisions of sub-section (2), hear and decide such appeals or objections against notices or orders under this Act or the regulations, rules or bye-laws thereunder, as are required to be referred to it by this Act or as may be prescribed.
