Section 8(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)The Government shall, as soon as may be constitute a Board to be called the State Advisory Board and Construction Worker's Board (hereinafter referred to as the "State Board") to advise the Government on such matters arising out of the administration of this Act, as may be referred to it, and to carry out other functions assigned to it under this Act.
