Equal Remuneration Act, 1976

3. Composition of the Committee

The Committee shall consist of not less than ten persons and not more than twenty persons excluding the Chairman, to be nominated by the Central Government, of which one-half shall be women. Nomination shall be made from amongst the representatives of the Central Government, State Government/Union Territory administrations, Members of Parliament, employers’ organizations, employees’ organizations and non-governmental organizations engaged in the study and welfare activities of women labor. The composition of the Committee shall not be invalid for the reason that representative belonging to any of the aforesaid categories has not been included in the Committee.