Section 3 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
3.
The Board shall consist of the following members :(1)Chairman to be appointed by the State Government;(2)the Chief Labour Officer or any other officer nominated by the Slate Government in that behalf-Ex-officio Member-Secretary ;(3)One person representing the State Government to be nominated by the State Government from amongst its officials ;(4)four persons, representing employers and contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of the employers and contractors as may be recognised by the Slate Government;(5)four persons, representing employees of such organisations to which the Act applies to be appointed by the State Government after consultation with such organisations, if any, of employees representing the respective interest as may be recognised by the State Government.
