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State of Bihar - Section

Section 3 in The Bihar Minimum Wages Rules, 1951

3. Term of office of the Members of the Committee [**] [Words 'Advisory Committee' deleted by Notification No. WW3-1022/58-L-19583 dated 22.11.1958.].

- The term of office of the members of the committee [] [Words 'Advisory Committee' deleted by Notification No. WW3-1022/58-L-19583 dated 22.11.1958.] shall be such as in the opinion of the State Government is necessary for completing the enquiry into the scheduled employment concerned and the State Government may, at the time of the constitution of the Committee [] [Words 'Advisory Committee' deleted by Notification No. WW3-1022/58-L-19583 dated 22.11.1958.] fix such terms and may, from time to time extend it as circumstances may require.