Section 10 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
10. Constitution of State Advisory Committee.
- The Chhattisgarh Building and Other Construction Workers' Advisory Committee (hereinafter referred to as the State Advisory Committee) shall consist of a Chairperson to be appointed by the State Government, and the following members, namely : -(a)Two members of State Legislative Assembly.(b)A Member to be nominated by the Central Government.(c)The Principal Secretary of the Labour Department of State Government, - member ex-officio.(d)The Chief Inspector - member, ex-officio.(e)The Chief Inspector of Factories - member, ex-officio.(f)Three persons to be nominated by the State Government representing building workers, of whom at least one shall be a woman.(g)Two persons to be nominated by the State Government representing employers.(h)Two persons to be nominated by the State Government representing engineers connected with building or other construction work, of whom at least one shall be from a Government Department connected with building or other construction work.(i)One person to be nominated by the State Government representing association of architects.(j)One person to be nominated by the State Government representing accident insurance institutions.
