Section 16(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)The National Board shall consist of-(a)Secretary, Ministry of Labour and Employment-Chairperson ex officio;(b)Director General, Factory Advice Service and Labour Institutes, Mumbai- Member ex officio;(c)Director General, Mines Safety, Dhanbad-Member ex officio;(d)Chief Controller of Explosives, Nagpur-Member ex officio;(e)Chairman, Central Pollution Control Board, New Delhi-Member ex officio;(f)Chief Labour Commissioner (Central), New Delhi-Member ex officio;(g)Principal Secretaries dealing with labour matters of four States (by rotation as the Central Government may deem fit)-Member ex officio;(h)Director General, Employee's State Insurance Corporation, New Delhi- Member ex officio;(i)Director General, Health Services, New Delhi-Member ex officio;(j)five representatives of employers-Member ex officio;(k)five representatives of employees-Member ex-officio;(l)a representative of professional body associated with the matter for which standards, rules, policies being framed-Member;(m)five eminent persons connected with the field of Occupational Safety and Health, or representatives from reputed research institutions or similar other discipline-Member;(n)special invitees from the State Government or the Government of Union territory for seeking inputs in specific matters or industry or sector which is predominant in that State or Union territory-Member;(o)Joint Secretary, Ministry of Labour and Employment-Member Secretary ex officio.
