Section 4(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(3)The number of persons to be appointed as members from each of the categories specified in clause (e) of sub- section (2), the term of office and other conditions of service of, the procedure to be followed in the discharge of their functions by, and the manner of filling vacancies among, the members of State Advisory Committee shall be such as may be prescribed: Provided that the number of members nominated to represent the building workers shall not be less than the number of members nominated to represent the employers.
