Section 3 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
3.
The State Board shall be consist of the following members:-(a)a Chairman to be appointed by the Government;(b)the Labour Commissioner, Punjab - ex-officio;(c)[Three persons] [Substituted for 'One person' vide Punjab Government Gazette Legislative Supplement Part III, dated 18.1.1993.] representing the Public Works Department of the Government, to be appointed by the Government from amongst its employees;(d)four persons, two representing the employees and two representing contractors to whom the Act applies, to be appointed by the Government after consultation with such organisations, if any of the employers and the contractors as may be recognised by the Government;(e)four persons, one representing the employees in the [P.W.D. Irrigation, one representing the employees of P.W.D. (Building and Roads)] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 24.7.1990.] and two representing the employees of the contractors to whom the Act applies to be appointed by the Government after consultation with such organisation, if any, of employees representing the respective interests as may be recognised by the Government.
