Section 25 in The Maharashtra Domestic Workers Welfare Board Act, 2008
25. Advisory Committee.
(1)The State Government may constitute an Advisory Committee to advise upon such mattes arising out of the administration of this Act or relating to the application of the provisions of this Act to domestic workers and employers or co-ordination of the work of various Boards, as the State Government may refer to it for advice. :(2)The members of the Advisory Committee shall be appointed by the State Government and shall be of such number and chosen in such manner as may be prescribed:Provided that, the Advisory Committee shall include an equal number of members representing the employers, domestic workers and Members of the State Legislature and the members representing State Government which shall not exceed one third of its total number of members.(3)The Chairman of the Advisory Committee shall be one of the members appointed to represent the State Government, nominated in this behalf by the State Government.(4)The State Government shall publish in the Official Gazette, the names of all the members of the Advisory Committee.(5)The meetings of the advisory Committee and procedure to be followed thereat shall be such as may be prescribed.(6)The term of office of members of the Advisory Committee shall be such as may be prescribed.(7)The member of the Advisory Committee (not being a member representing the State Government) shall receive travelling and daily allowances for attending meetings of the Committee at such rates as may be prescribed.
