Section 208(1) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(1)Every establishment wherein 500 (five hundred) or more building workers are ordinarily employed, there shall be a safety committee constituted by the employer which shall be represented by equal number of representatives of employer and the building workers employed in such establishment. In no case the number of representatives of the employer shall exceed the representatives of the building workers. Tire committee shall be represented by representatives of the recognised union, wherever such union exists.
