(10)Every State Unorganised Workers' Board shall consist of the following members, namely:-(a)Minister of Labour and Employment of the concerned State as Chairperson, ex officio;(b)Principal Secretary or Secretary (Labour) as Vice-Chairperson;(c)one member representing the Central Government in the Ministry of Labour and Employment;(d)thirty-one members to be nominated by the State Government, out of whom-(i)seven representing the unorganised workers;(ii)seven representing employers of unorganised workers;(iii)two members representing the Legislative Assembly of the concerned State;(iv)five members representing eminent persons from civil society;(v)ten members representing the State Government Departments concerned; and(e)Member-Secretary as notified by the State Government.
