Section 86B in The Maharashtra Industrial Relations Act, 1946
86B. Constitution of Wage Boards.
The Wage Board shall consist of an equal number of persons nominated by the State Government to represent employers and employees and such number of independent persons as the State Government nominates. The Chairman shall be appointed by the State Government.Explanation.—For the purposes of this section a person shall be deemed to be an independent person if he is unconnected with the industrial matter which may be referred to it under section 86C or 86CC and the Industry directly affected by the industrial matter.
