Section 6 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
6. Constitution of Board.
(1)The State Government may by notification establish a Board, to be known by such name as may be specified in the notification, for any scheduled employment in any area. One or more Boards may be established for one or more scheduled employments and for one or more areas.(2)Every such Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property and to contract and may, by that name, sue and be sued.(3)Every such Board shall consist of members, nominated from time to time by the employers, the unprotected workers and the State Government, representing respectively the employers, the unprotected workers, and the State Government.(4)The members representing the employers and the unprotected workers shall be equal in number, and the members representing the State Government shall not exceed one-third of the total number of members of a Board.(5)The Chairman of a Board shall be appointed by the State Government from amongst the members nominated to represent the State Government.(6)After nomination of all the members of a Board including the Chairman, the State Government shall by notification publish the names of all the members thereof.(7)The term of office of the members of a Board other than the members representing the State Government shall be such as may be prescribed.(8)The members representing the State Government on a Board shall hold office during the pleasure of the State Government.(9)The meetings of a Board and the procedure to be followed at such meetings and all other matters supplementary or ancillary thereto shall, subject, to the approval of the State Government, be regulated by the Board.
