Employees’ State Insurance Act, 1948

8. Constitution of Standing Committee

A Standing Committee of the Corporation shall be constituted from among its members, consisting of-

(a) A Chairman, ³⁸[appointed] by the Central Government;

(b) three members of the Corporation ³⁸[appointed] by the Central Government];

³⁹ [(bb) three members of the Corporation representing such three State Governments thereon as the Central Government may, by notification Gazette, specify from time to time;]

(c) ⁴⁰[eight] members elected by the Corporation as follows-

⁴¹ [* * *]

(ii) ⁴²[three] members from among the members of the Corporation representing employers;

(iii) ⁴²[three] members from among the members of the Corporation representing employees;

(iv) one member from among the members of the Corporation representing the medical profession; and

(v) one member from among the members of the Corporation elected by ⁴³[Parliament];

⁴⁴ [(d) the Director General of the Corporation, ex officio.]

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