Section 17 in Occupational Safety, Health and Working Conditions Code, 2020
17. State Occupational Safety and Health Advisory Board.
(1)The State Government shall constitute a Board to be called the State Occupational Safety and Health Advisory Board (hereinafter referred to as "State Advisory Board") to advise the State Government on such matters arising out of the administration of this Code as may be referred to it by the State Government.(2)The constitution, procedure and other matters relating to State Advisory Board shall be such as may be prescribed by the State Government.(3)The State Government may constitute as many technical committees or advisory committees of the State Advisory Board including site appraisal committees, consisting of such number of members and having such qualifications as may be prescribed, to assist the State Government or State Advisory Board in discharge of their functions relating to the area falling within their respective jurisdictions.
