Section 6(2) in The Mica Mines Labour Welfare Fund Act, 1946
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the making of refunds, remissions and recoveries of the duty of customs imposed by sub-section (1) of section 2;(b)the composition of the Advisory Committees constituted under section 4, the manner in which the members thereof shall be chosen, the term of office of such members, the allowances, if any, payable to them, and the manner in which the Advisory Committees shall conduct their business;(c)the conditions governing the grant of money from the Fund under clause (b) of sub-section (2) of section 3;(d)the form of the estimate and statement referred to in sub-section (4) of section 3;(e)the conditions of service and the duties of all officers appointed under section 5;(f)the furnishing by owners or agents or managers of mica mines of statistical or other information, and the punishment by fine of failure to comply with the requirements of any rule made under this clause.
