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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Minimum Wages Act, 1948

(2)The Central Advisory Board shall consist of persons to be nominated by the Central Government representing employers and employees in scheduled employments, who shall be equal in number, and independent persons not exceeding one-third of its total number of members; one of such independent persons shall be appointed the Chairman of the Board by the Central Government.