Section 12(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)the manner in which the Fund may be applied for the measures specified in section 4;(b)the conditions governing the grant of loan or subsidy under clause (b) of section 4;(c)the standard of welfare measures to be provided by owners of iron ore mines or manganese ore mines or chrome ore mines for the purposes of clause (c) of section 4;(d)the determination of the amount referred to in sub-clause (ii) of clause (c) of section 4 and in the proviso to that clause;(e)the composition of the Advisory Committees and the Central Advisory Committee constituted under section 5 and section 6 respectively, the manner in which the members thereof shall be chosen, the term of office of such members, the allowances, if any, payable to them including co-opted members and invitees, and the manner in which the said Advisory Committees and the Central Advisory Committee shall conduct their business;(f)the recruitment, conditions of service and the duties of all persons appointed under section 8;(g)the powers that may be exercised by a Welfare Commissioner, Welfare Administrator or an Inspector under section 8;(h)the furnishing to the Central Government by the occupiers of metallurgical factories and the owners, agents or managers of iron ore mines or of manganese ore mines or of chrome ore mines of such statistical and other information as may be required to be furnished, from time to time, by that Government under section 11;(i)the form in which and the period within which statistical and other information are to be furnished under clause (h);(j)any other matter which has to be or may be prescribed, or provided for, by rules under this Act.
