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

Union of India - Subsection

Section 8(2) in Coal Mines Labour Welfare Fund Act, 1947

(2)The members of the Advisory Committee shall be appointed by the Central Government and shall be of such number and chosen in such manner as may be prescribed:Provided that the Board shall include an equal number of members representing Government the owners of coal mines and workmen employed in the coal mining industry, and that at least one member of the Advisory Committee shall be a woman.