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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(2)[ (i) The Committee shall meet at such times and places as the Chairman of the said Committee may decide.
(ii)The provisions of Rules 12, 13 (2), 14 and 15 shall apply to the Committee for transaction of business at its meetings as they apply to the Board.]
Note. - Old sub-rule (2) of Rule 16 runs as under:[Substituted by S.O. 1940, dated 15th December, 1976.]
"(2) The Committee shall meet at such times and places as the Chairman of the said Committee may decide and the Committee shall observe such rules of procedure in regard to the transaction of business at its meeting as it may decide upon."