Section 3 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
3. The Board shall consist of the following members.
(a)a Chairman to be appointed by the State Government;(b)the Commissioner of Labour, Bihar, ex officio or in his absence any other officer nominated by the State Government in that behalf;(c)One person representing the department of the State Government to be appointed by that Government from amongst its officials;(d)Two persons representing the principal employers and two representing the contractors to whom the Act applies to be appointed by the State Government after consultation with the organisations, if any of the principal employers or the contractors as may be recognised by the State Government;(e)Two persons representing the employees of the principal employers and two representing the employees of the contractors to whom the Act applies to be appointed by the State Government after consultation with such organisations of workmen as may be recognised by the State Government.
