Section 256 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
256. Composition of the Board.
(1)The Board shall consist of a Chairperson, a person to be nominated by the Central Government and such number of other members not exceeding fifteen, as may be appointed to it by the State Government:Provided that the Board shall include an equal number of members representing the State Government, the employers and the building workers and that at least one member of the Board shall be woman.(2)The term of the office of the Chairperson and the members of the Board other than the official members shall be three years from the date of their appointment:Provided that the members may continue in office till their successors are appointed:Provided further that in no case the members shall continue in office beyond the period of four years from the date of their appointment.
