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Union of India - Section
Section 10 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
10. Constitution of Central Advisory Committee.
- The Central Building and Other Construction Workers 'Advisory Committee (hereinafter referred to as the Central Advisory Committee) shall consist of-| (a)A chairperson to be appointed by the Central Government; | |
| (b)Three Members of Parliament, of whom two shall be elected by the House of the People and one shall be elected by the Council of States | -Members; |
| (c)Director General | -Members ex officio; |
| (d)Director General Labour Welfare,Ministry of Labour,New Delhi | -Member; |
| (e)Director General Factory Advice Services and Labour Institutes,Mumbai | -Member; |
| (f)Four person out of whom at least one shall be a woman to be nominated by the Central Government representing the building workers | -Members; |
| (g)Four persons to be nominated by the Central Government for representing the employers connected with the building and other construction work | -Members; |
| (h)Two persons to be nominated by the Central Government representing one from the national level association of architects or engineers and one from an accident insurance institution | -Members. |