Section 3 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
3. [ Board [Section 4(2)] [Substituted by Notification No. 5716 (III) /XXXVI-2-123 (SM)-78-CA-37/1970-Rule/ 1975-AM(l)-1981, dated 20th November, 1981, published in U.P. Gazette (Extra.), dated 20th November, 1981.]. - The Board shall consist of the following members:
(a)a chairman to be appointed by the State Government;(b)the Labour Commissioner, Uttar Pradesh, ex-officio, or in his absence any other officer nominated by the State Government in that behalf;(c)two persons representing the State Government to be nominated by the State Government from amongst its officials;(d)two persons representing the industry, two persons representing the contractors, four persons representing the workmen and one person representing any other interest, which in the opinion of the State Government ought to be represented, to be nominated by the State Government.]
