Section 9 in The West Bengal (Prevention Of Violent Activities) Act, 1970
9. Constitution of Advisory Boards.
(1)The State Government shall, whenever necessary; constitute one or more Advisory Boards for the purposes of this Act.(2)Every such Board shall consist of three persons who are, or have been, or are qualified to be appointed as, Judges of a High Court, and such persons shall be appointed by the State Government.(3)The State Government shall appoint one of the members of the Advisory Board who is or has been a Judges of a High Court to be its Chairman.
