Section 16 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
16. Committees of the Board:
(1)(i)The Board may constitute such Committees and for such purposes as it may think fit.(ii)While constituting the Committee the Board may nominate one of its members to be the Chairman of the Committee.(2)The Committee shall meet at such times and places as the Chairman of the said Committee may decide and the Committee shall reserve 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.
