Section 60(1) in The Mines Act, 1952

Central Government Act

(1) of section 12" if the central Government is satisfied that for the prevention of apprehended danger or the speedy remedy of conditions likely to cause danger it is necessary in making such regulations 6 to dispense with the delay that would result from such publication and reference; Provided that any regulations so made 9[ shall be sent to the said Committee for information and"] shall not remain in force for more than 7[ one year] from the making thereof.

1. Sub- section (3) omitted by Act 62 of 1959, s. 33 (w. e. f. 16- 1- 1960 ). 2 Subs. by- s. 33, ibid., for" rule" (w. e. f. 16- 1- 1960 ). 3 Subs. by s. 34, ibid., for" (3)" (w. e. f. 16- 1- 1960 ). 4 The words, brackets and letters" clause (i) and clauses (k) to (s) excluding clause (1) of" omitted by s. 34, ibid. (w. e. f. 16- 1- 1960 ). 5 The word" Previous" omitted by s. 34, ibid. (w. e. f. 16- 1- 1960. 6 For the Coal Mines (Temporary) Regulations, 1955, see Gazette of India, 1955, Pt. II, Sec. 3, p. 2169. 7 Subs. by s. 34, ibid., for" two years" (w. e. f. 16- 1- 1960 ). 8 Subs. and omitted by Act 42 of 1983, s. 32 (w. e. f. 31- 5- 1984 ). 9 Subs. and Ins. by S 33., ibid. (w. e. f. 31- 5- 1984 ).