Section 18(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(3)The Board shall consist of a chairperson, a person to be nominated by the Central Government and such number of other members, not exceeding fifteen, as may be appointed to it by the State Government:Provided that the Board shall include an equal number of members representing the State Government, the employers and the building workers and that at least one member of the Board shall be a woman.
