Section 10 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
10. Constitution of State Advisory Committee.
- The State Building and Other Construction Worker's Advisory Committee (hereinafter referred to as the State Advisory Committee) shall consist of -(a)A chairperson to be appointed by the State Government;(b)Two members of the State Legislature to be elected from the State Legislature - Members;(c)A member to be nominated by State Government;(d)Labour Commissioner, Uttar Pradesh - Member;(e)The Chief Inspector - Member ex officio;(f)Director General of Factory Advice Service and Labour Institutes, Government of India, Mumbai - Member;(g)Two persons, (sic out of) whom one shall be a woman to be nominated by the State Government representing the building workers - Members;(h)Two persons, out of whom one shall be a woman to be nominated by the State Government for representing the employers connected with the building and other construction work - Members;(i)One Officer of the rank of Chief Engineer of the Public Works Department to be nominated by the State Government - Member;(j)One Officer of the rank of Special Secretary to the Government from the Department of Housing to be nominated by the State Government - Member;(k)Two persons to be nominated by the State Government representing one from the Association of Architects or Engineers and one from Accident Insurance Institution - Member; and(l)Director, State Building Research Institute, Roorkee - Member.
