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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in The Bengal State Aid To Industries Act, 1931

(1)The State Government shall establish a Board to be called "the Board of Industries" for carrying out the purposes of this Act, and consisting of the following members, namely :-[* * * * *]
(b)one member associated with a scheduled bank having its head office in the State and conversant with the conditions of industrial finance in the State, to be appointed by the State Government.
Explanation. - In this clause the expression "scheduled bank" means a bank for the time being included in the Second Schedule to the Reserve Bank of India Act, 1934 (II of 1934);
(c)four members, not being officers in the service of Government, to be appointed by the State Government, two of whom shall be appointed to represent industry and the other two to represent trade;
(d)four members, not being officers in the service of Government to be appointed by the State Government, two of whom shall be appointed to represent cottage industries and the other two to represent small-scale industries;
(e)one member to be appointed by the Financial Corporation of the State of West Bengal [from amongst the members of the Board of Directors, of such Corporation] [Words inserted by W.B. Act 12 of 1961.] if and when such Corporation is established under the State Financial Corporation Act, 1951;
(f)[ one member, being an officer in the service of Government, to be appointed by the State Government;] [Clause (f) substituted by W.B. Act 4 of 1970.]
(g)two members to by elected by the West Bengal Legislative Assembly from among the members of the Assembly, not being a Minister, a Minister of State or a Deputy Minister of the Government of West Bengal;
(h)one member to be elected by the West Bengal Legislative Council from among the members of the Council, not being a Minister, a Minister of State or a Deputy Minister of the Government of West Bengal :
Provided that the Board shall have power to co-opt for the discussion of any particular question before it not more than three members specially qualified to advise on the matter in question or having special knowledge of local conditions in the area where the industry in question is situate.