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[Cites 0, Cited by 1] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(a) in The Minimum Wages Act, 1948

(a)prescribe the term of office of the members, the procedure to be followed in the conduct of business, the method of voting, the manner of filling up casual vacancies in membership and the quorum necessary for the transaction of business of the committees, sub-committees, and the Advisory Board;