Section 16 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
16. Committees of the Board.
(1)(i)The Board may constitute such Committees and for such purpose or purposes as it may think fit.(ii)While constituting the 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.] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.](3)The provisions of rule 11 shall apply to the members of the Committees in regard to payment of allowances for attending the meetings of the Committees as they apply to the members of the Board.
