Section 16 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
16. Committee of the Board [Section 5].
(1)(i)The Board may constitute such Committee and for such purpose or purposes as it may think fit.(ii)While constituting a committee, the Board may nominate one of its members to be the Chairman of the Committee.(2)The Committee shall meet at such times and places as the Chairman of the said Committee may decide and the Committee shall observe rules of procedure in regard to the transaction of business at its meeting as it may decide upon.(3)The provisions of rule 11 shall apply to the members of the committee for attending the meeting of the committee as they apply to the members of the Board.
