Section 4 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
4. Board.
(1)The State Government shall, by notification in the Official Gazette, constitute a Board to he called the West Bengal Tea Plantation Employees' Welfare Board.(2)The Board shall consist of-(a)the Minister-in-charge of the Labour Department, Government of West Bengal who shall be the ex-officio Chairman of the Board;(b)Secretary, Labour Department, Government of West Bengal who shall be the Vice Chairman of the Board;(c)Labour Commissioner, West Bengal who shall he the Member Secretary- Convener of the Board;(d)six official members to be nominated by the State Government in such manner as may he prescribed;(e)two persons representing the employers to he nominated by the State Government in such manner as may he prescribed; and(f)two persons representing the operative Trade Unions of Tea Plantation to be nominated by the State Government in such manner as may he prescribed:Provided that the Board may incorporate any officer of any Department as a member of the Board, if it thinks necessary.(3)Save as otherwise expressly provided in this Act, the members of the Board referred to in clauses (e) and (f) of sub-section (2) shall hold office for a term not exceeding three years from the date on which they become members of the Board:Provided that notwithstanding the expiry of the term of office of any such member, he shall continue to hold office until the nomination of his successor is notified in the Official Gazette.(4)The allowance, if any, payable to the non-official members of the Board shall be such as may be prescribed.(5)The Board shall he a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of a property, both movable and immovable, and shall by the said name sue and he sued.(6)The Board shall he the trustee of the fund constituted under this Act.(7)The Board shall conduct its business in such manner as may he prescribed.
