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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(3)The Government shall appoint one of the members of the State Board to be its Chairman. The term of office and the manner of filling casual vacancies among the members of the State Board shall be such as may be prescribed.