Section 263(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(2)The Board may, with the prior concurrence of the Government appoints-(i)as many officers as necessary not below the rank of Asst. Labour Commissioner of the Labour Department, Bihar.(ii)such other officer and employees of any other department of the Government, as it considers necessary, to assist the Board in efficient discharge of its functions under the Act.
