Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Minimum Wages (Central Advisory Board) Rules, 2011

(1)The Board shall consists of persons to be nominated by the Central Government representing employers organisations and workers unions, who shall be equal in number, and independent members not exceeding one-third of the total number of members nominated from employers organisations and workers unions.