Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in U.P. Industrial Housing Act, 1955

(2)The members of the Advisory Committee shall be appointed by the State Government. Their number including the Chairman shall be nine :Provided that the Advisory Committee shall include at least one member representing industrial workers and one representing employers of such industrial workers.