Section 4A in The Rajasthan Minimum Wages Rules, 1959
4A. [ Nomination of substitute member. [Inserted by Notification No. F. 1(7) (9)1&E/66, dated 14-8-67, published in Rajasthan Gazette, Part 4-C (Extraordinary) dated 14-8-67.]
- If a member of the Committee or the Board is unable to attend a meeting thereof, the State Government may by notice in writing signed on its behalf and by such member and addressed to the Chairman of the said Committee or the Board, as the case may be nominate a substitute in his place to attend that meeting. Such a substitute member shall have all the rights of a member in respect of that meeting.]
