Section 3(3) in The Oil Industry (Development) Act, 1974
(3)The Board shall consist of the following members, namely:-(a)not more than three members to be appointed by the Central Government to represent the Ministry or Ministries of the Central Government dealing with petroleum and chemicals;(b)two members to be appointed by the Central Government to represent the Ministry of the Central Government dealing with finance;(c)not more than five members to be appointed by the Central Government to represent the Corporations, being Corporations owned or controlled by the Central Government, engaged in activities referred to in clause (k) of section 2;(d)two members of whom one shall be appointed by the Central Government from amongst persons who, in the opinion of that Government, have special knowledge or experience of oil industry and the other shall be appointed by that Government to represent labour employed in the oil industry;(e)the Secretary to the Board, ex officio .
