Section 8 in The Employees' State Insurance Act, 1948
8. Constitution of Standing Committee.
A Standing Committee of the Corporation shall be constituted from among its members, consisting of(a)a Chairman,appointed by the Central Government;(b)three members of the Corporation, appointed by the Central Government];( bb) three members of the Corporation representing such three State Governments thereon as the Central Government may, by notification in the Official Gazette, specify from time to time;(c)eight members elected by the Corporation as follows:***(ii)three members from among the members of the corporation representing employers;(iii)three members from among the members of the Corporation representing employees;(iv)one member from among the members of the Corporation representing the medical profession; and(v)one member from among the members of the Corporation elected by Parliament;(d)the Director General of the Corporation, ex officio.
