Section 4 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
4. Constitution of Board.
(1)The State Government shall by notification, constitute the Madhya Pradesh Slate Pencil Workers Welfare Board for administering the Fund and to perform such other functions as may be assigned to the Board by or under this Act.(2)The Board shall be a body corporate by the name specified in sub-section (1) having perpetual succession and a common seal, with power to acquire subject to the provisions of this Act, properly both movable and immovable, and may, by the said name, sue or he sued.(3)The Board shall consist of the following members, namely :-(a)a Chairman to be nominated by the State Government;(b)such number, as may be prescribed, of representatives of occupiers and workers to be nominated by the State Government ;Provided that both occupiers and workers shall have equal representation on the Board;(c)Such number of independent members as may be prescribed to be nominated by the State Government;(d)Secretary of the Board.(4)The term of office of the Chairman and the members nominated under clauses (b) and (c) of sub-section (3) shall be three years from the date of its constitution under sub-section (1) or from the date of their nomination :Provided that the State Government shall be competent to reconstitute the Hoard before the expiry of its term in public interest.
