Section 67H(1)(c) in The Punjab Factory Rules, 1952

[Cites 0, Cited by 0] [Section 67H(1)] [Section 67H] [Entire Act]

State of Punjab - Subsection

Section 67H(1)(c) in The Punjab Factory Rules, 1952

(c)The State Government may appoint the following as members of the Committee, namely :-

(i)a representative of the Local Government wing of the department of Local Government, Housing and Urban Development department of the State Government;

(ii)a representative of the department of Industries of the State Government; and

(iii)a representative of the Director-General of Factory Advice Service and Labour Institute, Bombay.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 67H(1)(c) in The Punjab Factory Rules, 1952