Section 23 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
23. Executive.
(1)The Chairman, the Vice Chairman, and the Secretary of an Advisory Committee shall be the executive officers of such committee and exercise the executive functions of the Advisory Committee on its behalf.(2)The Secretary shall carry out routine duties and shall exercise such powers and discharge such duties of the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] as the [Vice-Chairman] [Substituted, by G.S.R. 1251, dated 27th June, 1968.] may, with the approval of the Central Government, delegate to him.
