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

State of Bihar - Subsection

Section 16(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(1)
(i)The Board may constitute such committees and for such purposes as it may think fit.
(ii)While constituting the Committees the Board may nominate one of its members to be the Chairman of the Committee.