Section 3 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
3.
The Board shall consist of the following members :(a)Chairman to be appointed by the State Government;(b)The Labour Commissioner, Orissa, ex officio;(c)The person representing the State Government to be appointed by the Government from amongst its officials;(d)Four persons, one representing the employees in public sector and three representing the employees in private sector/contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of the employees and the contractors as may be recognised by the State Government;(e)Four persons, one representing the employees, in public sector undertaking and three contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of employees representing the respective interest as may be recognised by the State Government.
