Contact Labour (Regulation and Abolition) Act, 1970
3. The Board shall consist of the following members
(a) a Chairman to be appointed by the Central Government;
(b) the Chief Labor Commissioner (Central)-ex officio;
(c) 1[three persons] representing the Central Government, to be appointed by that government from amongst its officials;
(d) 2[two] persons representing the Railways, to be appointed by Central Government after consultation with the Railway Board;
(e) 3[five] persons, one representing the employers in coal mines, 2[two] representing the employers in other mines and two representing contractors to whom the Act applies, to be appointed by the Central Government after consultation with such organization, if any, of the employers and the contractors as may be recognized by the Central Government;
(f) 3[seven] persons,.3[two] representing the employees in the Railways, one representing the employees in coal mines, 3[two representing the employees in other mines, and two representing the employees of the contractors to whom the Act applies, to be appointed by the Central Government after consultation with such organization, if any, of employees representing the respective interest as may be recognized by the Central Government.
