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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Minimum Wages (Central Advisory Board) Rules, 2011

(2)The Board shall consist of the following independent members to be nominated by the Central Government, namely:-
(i)The Chairman;
(ii)one Member of Parliament;
(iii)two members from any of the two regions, being taken in rotation, to the extent possible, who shall be Members of State Legislative Assemblies in that region, on every re-constitution of the Board in the following order, namely:-
(a) Eastern Region - West Bengal, Orissa, Bihar, Jharkhand,Chhattisgarh and Andaman and Nicobar Islands;
(b) North-Eastern Region - Arunachal Pradesh, Assam, Manipur, Meghalaya,Mizoram, Nagaland, Tripura and Sikkim;
(c) Southern Region - Andhra Pradesh, Karnataka, Kerala, Tamil Nadu,Puducherry and Lakshadweep;
(d) Northern Region - Punjab, Rajasthan, Himachal Pradesh, Jammu andKashmir, Haryana, Uttar Pradesh, Uttarakhand, NCT of Delhi andChandigarh;
(e) Western Region - Maharashtra, Gujarat, Goa, Madhya Pradesh, Dadraand Nagar Haveli and Daman and Diu;
(iv)one member who is a professional in the field of wages and labour related issues;
(v)one member who is or who has been a presiding officer of an Industrial Tribunal constituted under section 7A of the Industrial Disputes Act, 1947 or a Chairman of a Wage Board;
(vi)two members, who shall be Chairman of the Advisory Board set-up by the State Governments, the States from different regions, to the extent possible, being taken in rotation on every re-constitution of the Board;
(vii)one member each, who shall be Principal Secretary or Secretary or Commissioner of the State Labour Department representing the region, to the extent possible, being taken in rotation, on every re-constitution of the Board.