Section 86B in The Gujarat Industrial Relations Act, 1946
86B. Constitution of Wage Board.
- The Wage Board shall consist of an equal number of persons nominated by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government to represent employers and employees and such member of independent persons as the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government nominates. The Chairman shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government.Explanation. - For the purposes of this section a person shall be deemed to be an independent person if he is unconnected with the industrial matter which may be referred to it under section 86C [or 86CC] [This word, figures and letters were inserted by Bombay 63 of 1953, section 20.] and the industry directly affected by the industrial matter.
