Section 3(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)(a)Each Advisory Committee constituted under section 6 shall consist of the following persons, to be appointed by the Central Government, namely:--(i)the Chairman;(ii)an officer called the Limestone and Dolomite Mines Welfare Commissioner, who shall be the Vice-Chairman- ex officio ;(iii)one representative of the Central Government- ex officio;(iv)a member of the Legislative Assembly appointed in consultation with the Government of the State concerned;(v)two persons to represent the owners of the limestone and dolomite mines, to be appointed, after consultation with the organisations of the owners, if any, as may be recognised by the Central Government;(vi)two persons to represent the persons employed in the limestone and dolomite mines, to be appointed after consultation with the organisations of the persons employed, if any, as may be recognised by the Central Government;(vii)a woman, if no woman has been appointed under sub-clause (vi).(b)An officer of the Limestone and Dolomite Mines Labour Welfare Organisation of the State or States concerned shall be the Secretary of the Advisory Committee and shall be entitled to attend and take part in the meetings of the Committee, but shall not be entitled to vote.
