Section 10 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
10. Constitution of State Advisory Committee.
- The Tamil Nadu Building and Other Construction Workers Advisory Committee (hereinafter referred to as the "State Advisory Committee" shall consist of,-(a)a Chairperson to be appointed by the Government;(b)two members of Tamil Nadu State Legislative Assembly - Members;(c)Secretary to Government, Labour and Employment Department - Member;(d)Chief Inspector of Inspection of Building and Construction-Member Ex-officio;(e)four persons out of whom at least one shall be women to be nominated by the Government for representing the building workers-Members;(f)four persons to be nominated by the Government for representing the employers connected with the building and other construction work-members;(g)two persons to be nominated by the Government representing one from the national level association of architects or engineers and one from an accident insurance institution-Members;(h)one person to be nominated by the Central Government- Member.
