Section 10 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
10. Constitution of State Advisory Committee .
- The Bihar State Building and Other Construction Worker's Advisory Committee (hereinafter referred to as the State Advisory Committee) shall consist of:-(a)Secretary, Labour Employment and Training Bihar-Chairperson Ex-Officio.(b)One member of the Bihar Legislative Assembly nominated by Government of Bihar on recommendation of the Speaker of the Bihar Legislative Assembly - Member.(c)One member from the Bihar Legislative Council nominated by the Government of Bihar on the recommendation of the Chairman of Bihar Legislative Council - Member.(d)Chief Inspector nominated by Government of Bihar, not below the rank of Executive Engineer in Public Works Department (Building) - Member Ex-officio.(e)One Representative nominated by Central Government-Member.(f)Chief Inspector of Factories, Bihar - Member Ex-Officio.(g)Four persons out of whom at least one shall be woman, to be nominated by the State Government representing the building and other construction worker - Members.(h)Four persons to be nominated by the State Government representing employers connected with the building and other construction work - Members.(i)Two persons to be nominated by the State Government of Bihar representing from the State Level Association of Architects or Engineers and one from an Accident Insurance Institution - Members.(j)Labour Commissioner, Labour Employment & Training Department, Bihar - Member Ex-Officio.
