Section 19 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
19. Finance sub-committee.
(1)An Advisory Committee shall elect from among its members two persons of whom one shall be a person representing iron ore mine owners and the other representing iron-ore mine workers to constitute a finance sub-committee of which the Vice-Chairman of that Advisory Committee shall be an additional member and President.(2)An Advisory Committee may at any time co-opt a person or persons to the finance sub-committee and any person so co-opted shall exercise all the powers and functions of a member of such sub-committee, but shall not be entitled to vote and shall not solely by reason of being so co-opted be a member of that Advisory Committee.(3)Notice of every meeting of the finance sub-committee shall be sent to the Chairman of the Advisory Committee who may attend such meeting if he so desires and if he does so attend, he shall, notwithstanding anything in sub-rule (1), preside and shall be entitled to vote.
