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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(1)
(i)The Board may constitute such Committee and for such purpose or purposes as it may think fit.
(ii)While constituting a committee, the Board may nominate one of its members to be the Chairman of the Committee.