Section 3 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
3. Composition of the Board:
- The Board shall consist of : (a) a Chairman to be appointed by the government(b)the Labour Commissioner, ex-officio, or in his absence any other officer nominated by the government in that behalf.(c)one person representing the State Government to be appointed by the Government from amongst its officials,(d)one person representing the Public Works Department, after consulting the concerned department,(e)three persons, one representing the employers in Sugar Industry, one representing the employers in other industries and one representing the contractors to whom the Act applies to be appointed by the Government after consultation with such organisations, if any, of the employers and the contractors as may be recognised by the Government in this behalf.(f)four persons, one representing the employees from the Sugar Industry, one representing the employees in other industries and two representing the employees of contractors to whom the Act applies to be appointed by the Government after consultation with such organisations, if any, of the employees representing the respective interest as may be recognised by the State Government in this behalf.
