Section 4A in The Kerala Minimum Wages Rules, 1958
4A. [ Nomination of substitute members. [Inserted by Notification dated 4.8.1959.]
- If a member is unable to attend a meeting of the committee or the Board the Government or the Body which nominated him 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 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.]
