Section 4(2) in The Contract Labour (Regulation and Abolition) Act, 1970
(2)The State Board shall consist of-(a)a Chairman to be appointed by the State Government;(b)the Labour Commissioner, ex officio, or in his absence any other officer nominated by the State Government in that behalf;(c)such number of members, not exceeding eleven but not less than nine, as the State Government may nominate to represent that Government, the industry, the contractors, the workmen and any other interests which, in the opinion of the State Government, ought to be represented on the State Board.
