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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Karnataka Labour Welfare Fund Act, 1965

(2)The Board shall consist of the following members nominated by the State Government, namely:-
(a)representatives of employers and employees;
(b)independent members, representing women; and
(c)other independent members.
The number of members of each category shall be such as may be prescribed:Provided that both employers and employees shall have equal representation on the Board.