Section 25(2) in The Maharashtra Domestic Workers Welfare Board Act, 2008
(2)The members of the Advisory Committee shall be appointed by the State Government and shall be of such number and chosen in such manner as may be prescribed:Provided that, the Advisory Committee shall include an equal number of members representing the employers, domestic workers and Members of the State Legislature and the members representing State Government which shall not exceed one third of its total number of members.
