Section 262 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
262. Sub-Committees of the Board.
(1)The Board may appoint such subcommittees as it may deem fit for the proper discharge of its duties.(2)Every sub-committee shall be presided over by the Chairperson of the Board and shall consist of an equal number of members of the Board representing Building Workers, Employer and State Government.(3)In the absence of the Chairperson, members of a sub-committee present shall elect one among them to preside over the meeting.(4)No business shall be transacted at a meeting of the sub-committee unless at least three of its members are present of whom one shall be from among members representing employers and another one shall be from among members representing building workers.(5)The term of a sub-committee, except of a sub-committee constituted for a short term, ad-hoc purpose, shall be one year from the date of its constitution :Provided that sub-committee shall continue in office until a new sub-committee is constituted :Provided further that in no case a sub-committee shall continue beyond a period of two years from the date of its original constitution.(6)Recommendation of every sub-committee shall be placed before the Board for decision.
