Section 4(3)(b) in Telangana Labour Welfare Fund Act, 1987

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State of Telangana - Subsection

Section 4(3)(b) in Telangana Labour Welfare Fund Act, 1987

(b)independent members, to be nominated by the Government, as follows:-

(i)Minister for Labour shall be the Chairman;

(ii)the Secretary to Government, Labour Employment, [Training and Factories] [The words 'Nutrition and Technical Education' are substituted by G.O.Ms.No.6, Labour Employment Training and Factories (Labour) Department, dated 01.02.2016.] Department, ex-officio;

(iii)the Secretary to Government, Finance and Planning (Finance) Department, ex-officio;

(iv)the Secretary to Government, Industries Department, ex-officio;

(v)a woman member to represent women.

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State of Telangana - Subsection

Section 4(3)(b) in Telangana Labour Welfare Fund Act, 1987