Section 251 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
251. Constitution of the Board (1) The Board shall consist of.
- (i) Chairperson Labour Commissioner, Bihar will be Ex-Officio Chairperson of the Welfare Board as recommended by Expert Committee constituted for this purpose.(ii)One member nominated by Central Government.(iii)Not more than five person representing the building and other construction workers nominated by the Government of which one member shall be a woman.(iv)Not more than five person from among the employers of construction and other building workers nominated by State Government.(v)Not more than five members representing State Government of whom one shall be Chief Inspector of Inspection of building and construction of the State, one shall be representative of Finance Department, one shall be a representative of Law Department and two shall be the representative of Labour Department of which one shall from technical wing and one from general wings.(2)Number of members nominated under clauses (iii), (iv) and (v) of sub-rule (i) shall be equal.(3)The terms of the office of the members of the Board other than the official members shall be 3 years from the date of their appointments:Provided that members may continue in office till their successors are appointed:Provided further that in no case the member shall continue in office beyond a period of four year from the date of their appointment.
