Section 3(2)(c) in The Boilers Act, 2025

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(c)members, equal in number to members nominat ed under clause (b), to be nominated by the Central Government, to represent the following, namely:—

(i)the Central Government;

(ii)the Bureau of Indian Standards;

(iii)boiler and boiler components manufactures;

(iv)National laboratories;

(v)engineering consultancy agencies;

(vi)users of boilers; and

(vii)such other interests which, in the opinion of the Central Government, ought to be represented on the Board;

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