(2)The Board shall consist of the following members, namely:-(a)six members elected by Parliament, four by the House of the People from among its members and the other two by the Council of States from among its members;(b)such number of other members, not exceeding sixteen as the Central Government may think fit to appoint to the Board, to represent-(i)the Central Government,(ii)shipowners,(iii)seamen, and(iv)such other interests as, in the opinion of the Central Government, ought to be represented on the Board:Provided that the Board shall include an equal number of persons representing the shipowners and seamen.
