Section 4 in Bihar Unorganized Workers Social Security Rules, 2015
4.
The board will be constituted by the following members. -(a)Minister, Labour Resources Department Chairperson (ex Officio)(b)Principal Secretary / Secretary, Labour Resources Department Member Secretary (ex- Officio)(c)Twenty eight members to be nominated by the State Government, will be of following category.(i)Seven members representing the unorganized workers,(ii)Seven members representing the employers of unorganized workers,(iii)Two members representing the Legislative Assembly(iv)Five members representing eminent persons from civil society. It shall mean such persons who are working for the welfare and betterment of unorganized sector workers and those who have experience of working in the field of labour welfare or labour administration.(v)Seven members representing concerned Departments.
