Section 14 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
14.
/695G.S.R. 1064, dated 9th August, 1978. - Whereas the draft rules proposed to be made under the Iron Ore Mines and Manganese Ore Mines Labour Welfare Fund Act, 1976 (61 of 1976) was published as required by sub-section (1) of Section 12 of that Act at pages 770 to 799 of the Gazette of India, Part 2, Section 3, sub-section (i), dated the 5th March, 1977, under the notification of the Government of India in the Ministry of Labour No. G.S.R. 307, dated the 23rd February, 1977, inviting objections or suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date of publication of the said notification in the Official Gazette;And whereas the said Gazette was made available to the public on the 5th March, 1977;And whereas the objections and suggestions received from the public on the said draft have been considered by the Central Government;Now, therefore, in exercise of the powers conferred by section 12 of the said Act; the Central Government hereby makes the following rules, namely:-
