Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 16 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

16. Committee of the Board.

(1)
(i)The Board may constitute such committees and for such purposes as it may think fit.
(ii)While constituting the Committees the Board may nominate one of its members to be the Chairman of the Committee.
(2)[ (i) The Committee shall meet at such times and places as the Chairman of the said Committee may decide.
(ii)The provisions of Rules 12, 13 (2), 14 and 15 shall apply to the Committee for transaction of business at its meetings as they apply to the Board.]
Note. - Old sub-rule (2) of Rule 16 runs as under:[Substituted by S.O. 1940, dated 15th December, 1976.]
"(2) The Committee shall meet at such times and places as the Chairman of the said Committee may decide and the Committee shall observe such rules of procedure in regard to the transaction of business at its meeting as it may decide upon."
(3)The provisions of Rule 11 shall apply to the members of the Committee for attending the meetings of the Committee as they apply to the members of the Board.