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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(a) in The Mines Rules, 1955

(a)The Committee shall consist of an equal number of members nominated by the owner, agent or [officer-in-charge, canteen] [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ] and elected by the persons employed in the mine. The number of elected members shall be on a scale of one for every 1,000 persons employed, provided that the number shall not be more than 5 or less than 2.