Section 265 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
265. Constitution of sub-committees.
(1)The Board may appoint such sub-committees as it may deem fit for the proper discharge of its duties. Non-official members of such sub-committee shall be allowed travelling allowance and daily allowance for attending the meeting of the sub-committee at such rates as are admissible to a Joint Secretary of the Government of Goa and such daily allowance shall be calculated at the maximum rate permissible to such Joint Secretary.(2)Sub-committee shall consist of the following persons, namely: -(a)The Chairperson of the Board;(b)One member representing the employers;(c)One member representing the building workers;(d)Two members representing the Government, not below the rank of a Joint Secretary.(3)The Chairperson of the Board shall be the Chairperson of the sub-committee also. If the Chairperson is absent at any time the members present shall elect one among them to preside over the meeting.(4)No business shall be transacted at a meeting of the sub-committee unless at least three members of the committee are present of whom one shall be representing employers and another one shall be representing building workers.(5)The term of the sub-committee shall be one year from the date of its constitution:Provided that the sub-committee shall continue in office after expiry of one year until a new sub-committee is constituted:Provided further that in no case, the sub-committee shall continue beyond a period of two years from the date of its original constitution.(6)The recommendations of the sub-committee shall be placed before the Board for its decision.
