Section 3(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)The Central Advisory Committee shall consist of-(a)a Chairperson to be appointed by the Central Government;(b)three Members of Parliament of whom two shall be elected by the House of the People and one by the Council of States- members;(c)the Director- General- member, ex officio;(d)such number of other members, not exceeding thirteen but not less than nine, as the Central Government may nominate to represent the employers, building workers, associations of architects, engineers, accident insurance institutions and any other interests which, in the opinion of the Central Government, ought to be represented on the Central Advisory Committee.
