Section 16(1) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(1)The State Government may constitute an Advisory Committee to advise upon such matters arising out of the administration of this Act or any scheme or relating to the application of the provisions of this Act to any particular class of unprotected workers or employers or the co-ordination of the work of various Boards as the Advisory Committee may consider necessary or as the State Government may refer to it for advice.
