Section 19(2) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--(a)the manner in which the coking coal mines will be managed by the Custodians, under the control and supervision of the Custodian-General;(b)the constitution of a Board of Management, by whatever name called, for advising the Custodian-General in the management of the coking coal mines;(c)the form and manner in which accounts of the coking coal mines shall be maintained;(d)any other matter in relation to which such rule is required to be, or may be, made.
