Section 43(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

[Cites 0, Cited by 0] [Section 43] [Entire Act]

(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;

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