(4)Every State Government shall constitute a State Advisory Board for advising the State Government -(a)in fixation or revision of minimum wages and other connected matters;(b)for the purpose of providing increasing employment opportunities for women;(c)with regard to the extent to which women may be employed in such establishments or employments as the State Government may, by notification, specify in this behalf; and(d)in any other matter relating to this Code, which the State Government may refer from time to time to the Board.
