Section 3(2)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011

(iii)two members from any of the two regions, being taken in rotation, to the extent possible, who shall be Members of State Legislative Assemblies in that region, on every re-constitution of the Board in the following order, namely:-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(2)(iii) in The Minimum Wages (Central Advisory Board) Rules, 2011