Section 251 in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002
251. Constitution of the Board.
(1)-The Board shall consist of -(i)a Chairperson, appointed by Lt. Governor;(ii)a member, nominated by the Central Government;(iii)five members, representing the Government of whom one shall be the 1[***], one shall be a representative of the Finance Department, one shall be a representative of the Law Department and one shall be a representative of the Labour Department, not below the rank of Deputy Secretary of the respective Departments, appointed by the Lt. Governor;(iv)five members, representing the employers, appointed by the Lt. Governor;(v)five members, representing the, building and other construction workers nominated by the Government.(2)One of the appointed members shall be a woman.(3)The term of office of the Chairperson and the members of the Board other than the official members shall be three years from the date of their appointment:Provided that the members may continue in office till their successors are appointed:Provided further that in no case the members shall continue in office beyond the period of four years from the date of their appointment.
