Section 86B in Bombay Industrial Relations Act, 1946
86B. Constitution of Wage Board. - The Wage Board shall consist of an equal number of persons nominated by the [State] Government to represent employers and employees and such member of independent persons as the [State] Government nominates. The Chairman shall be appointed by the [State] Government.
Explanation. - For the purposes of this section a person shall be deemed to be an independent person if he is unconnected with the industrial matter which may be referred to it under section 86C [or 86CC] and the industry directly affected by the industrial matter.
