Section 28 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
28. Constitution of the Board.
(1)The board shall consist of,-(i)a chairperson appointed by the State Government,(ii)not more than three persons representing the building and other construction workers appointed by the State, Government,(iii)not more than three persons from among the employers of construction and other building works appointed by the State Government,(iv)not more than three members representing the State Government of whom one shall be the Chief Inspector of Inspection of Building and Construction of the State and one shall be representative of Labour Department appointed by the State Government, and(v)a member nominated by the Central Government.(2)At least one member among the members appointed under clauses (ii), (iii) and (iv) of sub-rule (1) of the Board shall be a woman and the number of members appointed under clauses (ii), (iii), (iv) of sub-rule (1) shall be equal.(3)The term of appointment of the Chairman and the Members of the Board shall be three years:Provided that the Chairman and the members may continue in office till their successors are appointed but in no case the members shall continue in office beyond a period of four years from the date of their appointment.(4)The issues, in the meeting of the Board, or any Committee, shall be decided by the majority.
