Section 15(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(2)The members of the Advisory Committee stall be appointed by the Government and shall be of such number and chosen in such manner as may be prescribed:Provided that the Advisory Committee shall include unequal number of members representing employers, manual workers and the Legislature of the State and members representing the Government not exceeding one-fourth of its total number of members.
