(1)for prescribing the form of registers required by section 48 and the maintenance and form of registers for the purposes of Chapter VII;(m)for prescribing 11abstracts of this Act and of the regulations and rules and the language in which the abstracts and bye-laws shall be posted as required by sections 61 and 62;(n)for requiring notices, returns and reports in connection with any matters dealt with by rules to be furnished by owners, agents and managers of mines, and for prescribing the forms of such notices, returns and reports, the persons and authorities to whom they are to be furnished, the particulars to be contained in them, and the times, within which they are to be submitted;(o)for requiring the provision and maintenance in mines, wherein more than fifty persons are ordinarily employed, of adequate and suitable shelters for taking food with provision for drinking water;(p)for requiring the provision and maintenance in any mine specified in this behalf by the Chief Inspector or Inspector, wherein more than two hundred and fifty persons are ordinarily employed, of a canteen or canteens for the use of such persons;(q)for requiring the employment in every mine wherein five hundred or more persons are ordinarily employed, of such number of welfare officers as may be specified and for prescribing the qualifications and the terms and conditions of, and the duties to be performed by, such welfare officers;(r)for requiring the establishment of rescue stations for specified mines or groups of specified mines or for all mines in a specified area and for prescribing how and by whom such stations shall be established;(s)for providing for the management of rescue stations;(sa)for providing for the standards of physical fitness and other qualifications of the persons constituting rescue brigades;(sb)prescribing the places of residence of the persons constituting rescue brigades;(t)for prescribing the position, equipment, control, maintenance and functions of rescue stations;(u)for providing for the levy and collection of a duty of excise (at a rate not exceeding twenty-five paise per tonne) on coke and coal produced in and despatched from mines specified under clause (r), the creation of a rescue stations fund for such mines, the crediting to such fund of such sums of money as the Central Government may, after due appropriation made by Parliament by law in this behalf, provide from out of the proceeds of such cess credited to the Consolidated Fund of India, the manner in which the money from such fund shall be utilised and the administration of such fund;(v)for providing for the formation, training, composition and duties of rescue brigades ; and generally for the conduct of rescue work in mines ;(vv)for providing for the constitution of safety Committees for specified mine or groups of specified mines or for all mines in a specified area for promoting safety and for laying down the composition, manner of formation and functions of such safety Committees; and(w)generally to provide for any matter not provided for by this Act or the regulations, provision for which is required in order to give effect to this Act.
