Section 4(3) in The Orissa Labour Welfare Fund Act, 1996
(3)The Board shall consist of the following members, namely:-(i)Minister, Labour and Employment who shall be the Chairman;(ii)Secretary to Government, Labour and Employment who shall be the Vice-Chairman;(iii)Secretary to Government, Finance Department, ex-officio;(iv)Secretary to Government, Industries Department, ex-officio;(v)Secretary to Government, Welfare Department, ex-officio;(vi)Secretary to Government, Women and Child Development Department, ex-officio;(vii)Secretary to Government, Panchayati Raj Department, ex-officio;(viii)Secretary to Government, Higher Education Department, ex-officio;(ix)Special Secretary or, in absence, Additional Secretary to Government, Planning and Co-ordination Department, ex-officio;(x)Labour Commissioner, Orissa who shall be the Member-Secretary;(xi)Director of Employment, Orissa, ex-officio:(xii)Director, Employees' State Insurance Scheme, Orissa, ex-officio;(xiii)Representatives of employers and employees in equal proportion, to be nominated by Government;(xiv)a woman member, to be nominated by Government.
