Section 12(1) in The Rajasthan Mining Settlement Act, 1956
(1)The Board may, with the sanction of [x x x] [Deleted by Rajasthan Act 8 of 1982.] the State Government, make rules:-(a)for the granting of pensions and gratuities out of the Mining Settlement Fund: or(b)for the creation and management of a provident or annuity fund, for compelling contribution thereto on the part oi its officers and servants, and for supplementing such contribution out of the Mining Settlement Fund.
