Section 4(3) in The Punjab Labour Welfare Fund Act, 1965
(3)The Board shall consist of the following [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.], including the Chairman, to be nominated by the State Government, namely :-(a)such equal number of representatives of employers and employees as may be prescribed; and(b)such number of independent members, whether official, non- official or both, as may be prescribed.
