(2)The Board shall consist of the following members, namely:—(a)the Secretary to the Government of India in charge of the Department having administrative control of the Board who shall be the Chairperson, ex officio;(b)one member to represent each State, other than Union territory, who shall be a senior technical officer conversant with the inspection and examination of boilers, to be nominated by that State Government;(c)members, equal in number to members nominat ed under clause (b), to be nominated by the Central Government, to represent the following, namely:—(i)the Central Government;(ii)the Bureau of Indian Standards;(iii)boiler and boiler components manufactures;(iv)National laboratories;(v)engineering consultancy agencies;(vi)users of boilers; and(vii)such other interests which, in the opinion of the Central Government, ought to be represented on the Board;(d)Technical Adviser, who shall be the Member-Secretary, ex officio.
