Section 27 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
27. Grants
.-(1) In each case in which a grant is made by or with the approval of the Central Government to a State Government, a local authority or the owner of an iron ore mine or a manganese ore mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] in aid of any scheme, approved by the Central Government, for the purposes of the Act, the Central Government may impose conditions necessary for ensuring,-(a)that the work for which the grant is made is duly and promptly executed and the money is actually utilised for the purpose for which it is granted;(b)that the data on which the grant is calculated are in accordance with facts;(c)that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly supplied;(d)that all necessary facilities for inspection are accorded to persons duly authorised by the Central Government for the purpose of satisfying itself that the provisions of clause (a) are complied with or for checking the correctness of any particulars supplied under clause (c) or for the collection of such particulars;(e)that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorise in this behalf.(f)that an additional statement of accounts together with a certificate of a Registered Accountant or other recognised body of auditors to the effect that the accounts are correct, is furnished by the grantee, and(g)that the labour employed on regular basis and that employed on contract basis are given same welfare facilities.(2)Before making grant to a local authority, or to the owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] the Central Government shall require such local authority or owner to execute a bond for the fulfilment of the conditions imposed by the Central Government under sub-rule (1).(3)It shall be a condition of every bond executed under sub-rule (2) that in the event of the local authority or owner of the mine violating any condition imposed under sub-rule (1) such local authority or owner shall be liable to pay to the Central Government a sum not exceeding the amount paid as grant by way of penalty in addition to the refund or the entire remaining grant; and where the amount of penalty and the remaining grant-in-aid is huge payment may be allowed to be made in two or three instalments.
