Section 3(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(2)(a)Each Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely:-(i)the Chairman;(ii)[ Vice-Chairman;] [ Substituted by G.S.R. 921, dated 14.9.1981 (w.e.f. 10.10.1981).](iii)[two officers] [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 6.5.1989).] of the Central Government, ex officio;(iv)a member of the Legislative Assembly of the State concerned appointed in consultation with the Government of such State;(v)[ three persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with such organisation, if any, of the owners of such mines as may be recognised by the Central Government in this behalf; [ Substituted by G.S.R. 303, dated 8.4.1986 (w.e.f. 19.4.1986).](vi)three persons to represent the persons employed in the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with the organisation of the persons so employed as may be recognised by the Central Government in this behalf.](vii)a woman, if no woman has been appointed under sub-clause (v) or sub-clause (vi).(b)An officer of the Iron Ore [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] Organisation in the State concerned shall be appointed as the Secretary of the Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Advisory Committee, but shall not be entitled to vote.
