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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in Code on Wages, 2019

(1)The Central Government shall constitute the Central Advisory Board which shall consist of persons to be nominated by the Central Government -
(a)representing employers;
(b)representing employees which shall be equal in number of the members specified in clause (a);
(c)independent persons, not exceeding one-third of the total members of the Board; and
(d)five representatives of such State Governments as may be nominated by the Central Government.