Section 256 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
256. Constitution of the Board.
(1)The Board shall consist of -(i)The Principal Secretary, Labour, Government of Uttar Pradesh, as the ex officio Chairperson;(ii)A member to be nominated by the Central Government;(iii)The Chief Inspector appointed under sub-section (2) of Section 42 of the Act, as an ex-officio Member;(iv)Three official members not below the rank of Special Secretary, Government of Uttar Pradesh, nominated by the State Government from the Housing Department, Finance Department and the Department engaged in building and other construction work;(v)Three persons, out of which one shall be a woman, representing the employers of the building and other construction industry, to be nominated by the State Government;(vi)Three persons, out of which one shall be a woman, representing the building workers, to be nominated by the State Government.(2)Where for any reason whatsoever, it appears to the State Government that it is not in a position to constitute a Board in accordance with the provisions of sub-rule (1), the State Government considers it expedient to do so it may by notification in the Official Gazette, appoint a person to be known as the Administrator for a period and exceeding six months or till the Beard is duly constituted under sub-rule (1), whichever is earlier.
