Section 251 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
251. Constitution of the Board.
- The Board shall consist of(i)The Minister for Labour, Chhattisgarh, as the ex-officio Chairperson;(ii)A member to be nominated by the Central Government;(iii)The Chief Inspector appointed under sub-section (2) of Section 42 of the Act, as an ex-officio member;(iv)Four member to be appointed by the State Government representing Government Departments, of whom one each shall be a representative of Labour and Finance Departments and two shall be representative of Departments engaged in building or other construction work;(v)Five members to be appointed by the State Government representing building workers, at least one of whom shall be a woman; and(vi)Five members to be appointed by the State Government representing employers of building workers.
