Central Government Act
Section 26(1) in The Mines Act, 1952
(1) Power to direct investigation of causes of disease. The Central Government may, if it considers it expedient to do so, appoint a competent person to inquire into and report to it on any case where a disease notified under sub- section (1) of section 25 has been or is suspected to have been contacted in a mine, and may also appoint one or more persons possessing legal or special knowledge to act as assessors in such inquiry.