Section 4(3) in Uttar Pradesh Labour Welfare Fund Act, 1965
(3)The Board shall consist of the following: -(a)a Chairman to be nominated by the State Government;(b)such equal number of representatives of employees and employers as may be prescribed, to be nominated by the State Government in such manner and subject to such conditions as may be prescribed;(c)such number of independent members including women members as may be prescribed, to be nominated by the State Government; and(d)the Labour Welfare Commissioner or any other officer nominated by the State Government, to act as ex-officio Member Secretary to the Board.
