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Union of India - Section

Section 30J in The Iron Ore Mines Labour Welfare Cess Rules, 1963

30J. Inspection.

- The welfare centres maintained by owners of iron ore mines shall be inspected at intervals not exceeding one year by such officer as may be authorized by the Chairman for the purpose or by the Chairman himself whenever he considers it necessary. The Inspecting Officer or the Chairman, as the case may be, shall, if the centre conforms to the prescribed standard, issue a certificate in Form "J" which shall be valid for a period of one year from the date of issue.