Section 4(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)The State Advisory Committee shall consist of-(a)a Chairperson to be appointed by the State Government;(b)two members of the State Legislature to be elected from the State Legislature members;(c)a member to be nominated by the Central Government;(d)the Chief Inspector- member, ex officio;(e)such number of other members, not exceeding eleven" but not less than seven, as the State Government may nominate to represent the employers, building workers, associations of architects, engineers, accident insurance institutions and any other interests which, in the opinion of the State Government, ought to be represented on the State Advisory Committee.
