Section 28(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(1)The board shall consist of,-(i)a chairperson appointed by the State Government,(ii)not more than three persons representing the building and other construction workers appointed by the State, Government,(iii)not more than three persons from among the employers of construction and other building works appointed by the State Government,(iv)not more than three members representing the State Government of whom one shall be the Chief Inspector of Inspection of Building and Construction of the State and one shall be representative of Labour Department appointed by the State Government, and(v)a member nominated by the Central Government.
