Section 6B in The Indian Red Cross Society (Bengal Branch) Act, 1920
6B. [ Composition of the Managing Body. [Sections 6A, 6B, 6C, 6D, 6E and 6F first inserted by W.B. Act 47 of 1950. Thereafter, sections 6A and 6D omitted, and sections 6B and 6F substituted, by W.B. Act 31 of 1963.]
- The Managing Body shall consist of the following members, namely :-(a)Chairman of the Managing Body appointed by the President of the Society from among the members of the Society;(b)Treasurer of the Society appointed by the President of the Society from among the members of the Society;(c)the Vice-Chancellor of the University of Calcutta, ex-officio, or a person nominated by him;(d)the Mayor of the Corporation of Calcutta, ex-officio, or a person nominated by him;(e)the Director of Health Services, West Bengal, ex-officio;(f)a representative of the State Government, not being the Director of Health Services, West Bengal, appointed by the State Government;(g)the Chairman of the St. John Ambulance Association, West Bengal State Centre, ex-officio;(h)the President of the Bengal Chamber of Commerce, ex-officio;(i)the President of the Bengal National Chamber of Commerce, ex-officio;(j)the President of the Indian Chamber of Commerce, ex-officio;(k)the President of the Bharat Chamber of Commerce, ex-officio;(l)three representatives from among the members of the Society in the districts, appointed by the State Government;(m)one representative from among the members of the Society in Calcutta, appointed by the State Government.]
