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[Cites 0, Cited by 0] [Section 251(1)] [Section 251] [Entire Act]

NCT Delhi - Subsection

Section 251(1)(iii) in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002

(iii)five members, representing the Government of whom one shall be the 1[***], one shall be a representative of the Finance Department, one shall be a representative of the Law Department and one shall be a representative of the Labour Department, not below the rank of Deputy Secretary of the respective Departments, appointed by the Lt. Governor;