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State of Telangana - Section

Section 43 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

43. Members of the Board and term.

(1)The Board shall consist of such of members as may be prescribed from each of the following categories, namely:-
(a)representatives of employers and employees in equal proportion, to be nominated by the Government.
(b)independent members, to be nominated by the Government as follows:-
(i) Minister for Labour:- Chairman;
(ii) Commissioner of Labour:- Ex-Officio;
(iii) The Secretary to Government, Finance andPlanning (Finance Wing) Department:- Ex-Officio;
(iv) the Secretary to Government, IndustriesDepartment:- Ex-Officio;
(2)An officer of the Labour Department, not below the rank of a Deputy Commissioner of Labour shall discharge the functions of Secretary to the Board.
(3)Save as otherwise expressly provided in this Act, the term of office of the members of the Board shall be, as may be prescribed in this behalf.