Section 3 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
3.
The Board shall consist of the following members :(a)a chairman to be appointed by the State Government ;(b)the Labour Commission, (ex-officio)(c)one person representing the Government, to be appointed by that Government from amongst its officials ;(d)one person representing the Public Works Department to be appointed by the State Government in consultation with the Secretary, Public Works Department ;(e)four personstwo representing the employers and two representing contractors to whom the Act applies to be appointed by the State Government ;(f)five persons representing the Employees of Contractors to whom the Act applies to be appointed by the State Government.
