Section 15 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
15.
/712G.S.R. 1273, dated the 15th November, 1973. - Whereas the draft of the Limestone and Dolomite Mines Labour Welfare Fund Rules, 1973, was published as required by sub-section (1) of Section 16 of the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 (62 of 1972), at pages 1278 to 1295 of the Gazette of India, Part 2 Section 3, sub-section (i), dated the 30th June, 1973, under the notification of the Government of India in the Ministry of Labour and Rehabilitation (Department of Labour and Employment) No. G.S.R. 689, dated the 12th June, 1973, inviting objections and suggestions from all persons likely to be affected thereby, till the 15th August, 1973;And whereas the said Gazette was made available to the public on the 30th June, 1973;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 16 of the said Act, the Central Government hereby makes the following rules, namely:
