Section 4(1) in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
(1)The Corporation shall consist of the following members, namely:-(a)the Secretary, Department of Agriculture, Government of West Bengal, ex officio;(b)the Secretary, Department of Animal Resources Development, Government of West Bengal, ex officio;(c)the Secretary, Department of Co-operation, Government of West Bengal, ex officio;(d)the Secretary, Department of Cottage and Small Scale Industries, Government of West Bengal, ex officio;(e)the Secretary, Department of Forests, Government of West Bengal, ex officio;(f)the Secretary, Department of Rural Development, Government of West Bengal, ex officio;(g)the Secretary, Scheduled Castes and Tribes Welfare Department, Government of West Bengal, ex officio;(h)the Chairman of the West Bengal Khadi and Village Industries Board established under section 3 of the West Bengal Khadi and Village Industries Board Act, ex officio;(i)such number of other members, not exceeding ten but not less than five, as the State Government may, by notification, appoint:Provided that at least three members of the Corporation shall be from amongst the members of the backward classes.
