Section 3 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
3. Composition of the Central Advisory Committee and State Advisory Committees
.-(1)(a) The Central Advisory Committee shall consist of the following persons to be appointed by the Central Government, namely:-(i)[Chairman;] [Substituted by G.S.R. 921, dated 14th September, 1981.](ii)an officer of the Central Government who shall be the Vice--Chairman, ex officio;(iii)two officers of the Central Government to be nominated by the Government, ex officio;(iv)[ three Welfare Commissioners, to be nominated by the Central Government, ex officio;] [ Substituted by G.S.R. 51(E), dated 27.1.1999 (w.e.f. 27.1.1999).](v)such number of persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners, as may be recognised by the Central Government in this behalf;(vi)such number of persons of whom one shall be a woman, to represent the persons employed in Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed, as may be recognised by the Central Government in this behalf.(b)The Central Government shall appoint one of its officers as the Secretary of the Central Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Central Advisory Committee, but shall not be entitled to vote.(2)(a)Each Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely:-(i)the Chairman;(ii)[ Vice-Chairman;] [ Substituted by G.S.R. 921, dated 14.9.1981 (w.e.f. 10.10.1981).](iii)[two officers] [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 6.5.1989).] of the Central Government, ex officio;(iv)a member of the Legislative Assembly of the State concerned appointed in consultation with the Government of such State;(v)[ three persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with such organisation, if any, of the owners of such mines as may be recognised by the Central Government in this behalf; [ Substituted by G.S.R. 303, dated 8.4.1986 (w.e.f. 19.4.1986).](vi)three persons to represent the persons employed in the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with the organisation of the persons so employed as may be recognised by the Central Government in this behalf.](vii)a woman, if no woman has been appointed under sub-clause (v) or sub-clause (vi).(b)An officer of the Iron Ore [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] Organisation in the State concerned shall be appointed as the Secretary of the Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Advisory Committee, but shall not be entitled to vote.
