Section 2(6) in The Payment Of Wages (Mines) Rules, 1956
(6)When a change occurs in the name or ownership of a mine or in the address of the owner, the owner, agent or manager shall, within seven days from the date of change, give to the Regional Labour Commissioner [(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], a notice in Form A:Provided that where the owner of a mine is a firm or other association of individuals, a change-(i)of any partner in the case of a firm;(ii)of any member in the case of an association;(iii)of any director in the case of a public company; or(iv)of any shareholder, in the case of a private company;shall be also intimated to the Regional Labour Commissioner [(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.], within seven days from the date of the change.
