(1)There shall be an advisory committee for each of the States of Andhra Pradesh, Bihar, Madhya Pradesh, Maharashtra, Mysore, Orissa and the Union territory of Goa, Daman and Diu, consisting of the following members, namely:(i)[ Chairman;(ii)an officer of the Central Government who shall be Vice-Chairman, Exofficio ;(iii)two officers of the Central Government to be nominated by the Government, ex-officio;[Three Welfare Commissioners to be nominated by the Central Government, ex-officio.](iv)such number of persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners as may be recognised by the Central Government in this behalf](v)such number of persons of whom one shall be a woman, to represent the persons employed in Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed as may be recognised by Central Government, in this behalf.](vi)An officer, of the iron Ore Mines Labour Welfare Fund of the State or the Union territory appointed by the Central Government, who shall be the Secretary.]
