Section 7 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
7. Constitution of Board and term of office of members. -
(1)ABoard shall consist of not less than sixteen and not more than seventeen members as follows:-(a)[ four members to be nominated by the Coal Mines Authority Limited, 10, Camac Street, Calcutta - 700017, of whom one shall be a Colliery Manager;] [[Clauses (a) and (b) Substituted by W.B. Act 44 of 1974, which were earlier as under:- '(a) four members to be elected by owners of mines which employ persons residing within the mining settlement or by representatives of such owners duly authorised in the prescribed manner;(b)one member to be elected by the members of the National Association of Colliery Managers and the members of the Indian Mines Managers Association from amongst themselves:'.]](b)[ one member to be nominated by the Bharat Coking Coal Limited, Sijua, Dhanbad;] [[Clauses (a) and (b) Substituted by W.B. Act 44 of 1974, which were earlier as under:- '(a) four members to be elected by owners of mines which employ persons residing within the mining settlement or by representatives of such owners duly authorised in the prescribed manner;(b)one member to be elected by the members of the National Association of Colliery Managers and the members of the Indian Mines Managers Association from amongst themselves:'.]](c)one member to be elected by the members of the West Bengal Branch of the Indian Medical Association from amongst medical practitioners registered under any law for the time being in force and residing or carrying on profession within the mining settlement;(d)the Coal Mines Welfare Commissioner, ex-officio;(e)not less than nine and not more than ten members to be appointed by the State Government of whom-(i)one shall be a District Magistrate having jurisdiction within the mining settlement;(ii)two shall be members of the State Legislature residing within, or representing a territorial constituency extending over the whole or any part of, the mining settlement;(iii)one shall be a member of the Zilla Parishad having jurisdiction within the mining settlement;(iv)one shall be a woman social worker;(v)two shall be persons representing mine labourers; and(vi)not less than two and not more than three shall be such persons as the State Government may think fit.(2)The time and manner of election of members under sub-section (1) shall be such as may be prescribed.(3)If any of the electoral bodies mentioned in sub-section (1) fails to elect the requisite number of members within the prescribed period, the State Government shall fill up the seat or seats by appointment of a person or persons eligible for election by such body and any person so appointed shall be deemed to be a member of the Board as if he had been duly elected by such body.(4)An appointed or elected member of the Board shall hold office for a term of four years from the date of the first meeting of the newly formed Board after a general election of members, at which a quorum is present:Provided that if the State Government thinks fit so to do for special reasons to be specified, it may, by notification in the Official Gazette, extend the said term of four years by such period or periods, not exceeding one year in the aggregate, as it may consider necessary.(5)The term of four years referred to in sub-section (4), or, if the said term is extended under the proviso to that sub-section then, the term so extended, shall be held to include any period which may elapse between the expiry of the said term or extended term, as the case may be, and the date of the first meeting of the newly formed Board at which a quorunt is present.
