Section 6(1) in Coal Mines Labour Welfare Fund Act, 1947
(1)The Central Government shall, by notification in the official Gazette, constitute a Coal Mines Labour Housing Board to prepare and carry out, subject to the previous approval of the Central Government, schemes financed from the housing account of the Fund for the provision of suitable housing accommodation for labour employed in coal mining industry, and to carry out other functions of the Housing Board under this Act.
