Section 34 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
34. Power to make rules. -
(1)The State Government may, by notification, make, after previous publication, rules for carrying out the purposes of this Act in respect of any mining settlement or any group or class of mining settlements and different rules may be made for different mining settlements or for different groups or classes of mining settlements.(2)In particular, and without prejudice ,to the generality of the foregoing power, such rules may provide for-(a)the time and manner of holding elections of members of the Board under sub-section (1) of section 7;(b)leave of members of the Board including leave of the Chairman and the Vice-Chairman;(c)the powers and procedure of the Board including the calling of, and the conduct of business at, meetings and the number of members required to form a quorum thereat, the delegation to, and exercise by, the Chairman of powers vested in a Board, and the delegation by the Chairman of his powers and functions to the Vice-Chairman or any officer of such Board;(d)the powers and duties of Health Officers and Sanitary Inspectors;(e)appeals from any orders passed under this Act where no specific - provision exists in this Act for such appeals;(f)the manner in which and the terms and conditions subject to which the imposition and assessment of fees and rates referred to in section 23, may be made by the Board;(g)the control of expenditure to be incurred by the Board;(h)the custody of the Mining Settlement Fund, the maintenance of accounts of a Board and audit thereof and the preparation and submission of its estimates of income and expenditure;(i)the conditions as to sanitation, water supply, safety of dwellers and public health, to which buildings or structures within a mining settlement should conform and controlling the construction thereof;(j)determining the standards of accommodation in cases where accommodation is provided by a Board or owners of mines within the mining settlement for persons employed in mines;(k)defining the medical assistance to be provided by the owners of mines for their employees who reside within a mining settlement;(l)any other matter which may be or is required to be prescribed.(3)All rules so made shall be laid for not less than fourteen day3 before the State Legislature as soon as possible after they are made and shall be subject to such modification, if any, as the State Legislature may make during the session in which they are so laid.(4)Any modification made by the State Legislature under sub-section (3) in the said rules shall be published by the State Government by notification, and shall, unless some later date is specified in such notification in this behalf, come into force on the date of such publication.
