Section 8 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
8. State Advisory Board.
(1)The Government shall, as soon as may be constitute a Board to be called the State Advisory Board and Construction Worker's Board (hereinafter referred to as the "State Board") to advise the Government on such matters arising out of the administration of this Act, as may be referred to it, and to carry out other functions assigned to it under this Act.(2)The State Board shall consist of such number of members as the Government may determine and they shall be chosen in such manner as maybe prescribed;Provided that the number of members representing the Government the employers and workers shall be equal.(3)The Government shall appoint one of the members of the State Board to be its Chairman. The term of office and the manner of filling casual vacancies among the members of the State Board shall be such as may be prescribed.
