Section 5 in The Cine-Workers Welfare Fund Act, 1981
5. Advisory Committees .-(1) The Central Government may constitute as many Advisory Committees as it thinks fit to advise the Central Government on such matters arising out of the administration of this Act as may be referred to it by that Government, including matters relating to the application of the Fund.
(2)Each Advisory Committee shall consist of [such number of persons as may be appointed ]to it by the Central Government and the members shall be chosen in such manner as may be prescribed:Provided that each Advisory Committee shall include an equal number of members representing the Government, the Cine-Workers and the producers.(3)The Chairman of each Advisory Committee shall be appointed by the Central Government.(4)The Central Government shall publish in the Official Gazette the names of the members of every Advisory Committee.
