Section 4(4) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
(4)If a member is unable to attend a meeting of the Board, the body which nominated him may, by notice in writing signed on its behalf and by such member and addressed to the Chairman of the Board, nominate a substitute in his place and such a substitute member shall have all the rights of a member in respect of that meeting and any decision taken at the meeting shall be binding on the said body.
