Section 10(2) in Coal Mines Labour Welfare Fund Act, 1947
(2)Without prejudice to the generality of the foregoing power, rules made under this section may provide for: –(i)the manner in which the duty levied under sub-section (1) of section 3 shall be collected, the person who shall be liable to make the payments, the making of refunds, remissions and recoveries, the deduction by collecting agencies of a percentage of the realizations to cover the cost of collection, and the procedure to be followed in remitting the proceeds to the State Bank of India or to any Government treasury or sub-treasury;(ii)the composition of the Housing Board, the manner in which its members shall be chosen, the term of office of its members, the allowances if any payable to them and the manner in which the Housing Board shall conduct its business, including the number of members necessary to form a quorum at a meeting thereof;(iii)the books of account to be maintained by the Housing Board, and the form of its financial estimates and statements of account;(iv)the composition of the Advisory Committee, the manner in which its members shall be chosen, the term of office of its members, the allowances, if any, payable to them and the manner in which the Advisory Committee shall conduct its business;(v)the apportionment between the housing account and the general welfare account of the Fund of the expenditure on the administration of the Fund and on the salaries and allowances of the Commissioner, Inspectors, Welfare Officers and other staff employed for the purposes of this Act;(vi)the standard of dispensary services to be provided by owners of collieries for the purposes of sub-section (2) of section 5 and the inspection and supervision of the dispensaries and other places at which such services are provided;(vii)the application by owners of collieries for grant-in-aid, the authority to whom and the manner in which such application shall be made and the particulars to be specified in such application;(viii)the manner in which dispensary services may be provided by the Central Government;(ix)the conditions governing the grant of money from the general welfare account of the Fund to a Provincial Government, a local authority or the owner, agent or manger of a coal mine;(x)the rate of rent for housing accommodation provided out of the housing account of the Fund;(xi)the conditions of service and the duties of Inspector, Welfare Officers and other staff appointed to supervise or carry out measures financed from the Fund;(xii)the duties and functions of the Commissioner;(xiii)the furnishing by owners, agents or managers of mines of statistical or other information, and the punishment by the fine not exceeding two hundred rupees on failure to comply with the requirements of any rules made under this clause;(xiv)any other matter which under this Act is to be or may be prescribed.
