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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2)(c) in Haryana District Mineral Foundation Trust Rules, 2016

(c)Health Care- Funds shall be utilised for welfare, improvement and protection of health conditions of local mine workers affected by mining operation related health hazards. Ex-gratia payment to the eligible patients/their legal heirs shall be made. Regular health check up camps shall be held. Group Insurance Scheme for health care shall be implemented for mining affected persons and for this purpose primary/secondary health care facilities in the affected areas and existing health care infrastructure of the local bodies, State and Central Government shall be updated.