Section 4 in The National Welfare board for Seafarers Rules, 1963
4. The Board shall consist of.
(a)the Minister incharge of Shopping, Chairman, Ex-officio;(b)the Minister of State or the Deputy Minister in the Ministry of Shopping and Transport, Vice-Chairman, Ex-officio;(c)the Director General of Shipping, Bombay. Ex-officio;(d)two representatives of the Central Government to be nominated by that Government;(e)two representatives, one each to be nominated by the Government of the four groups of States mentioned below each group of States being taken in rotation in the following order namely:-(i)Gujarat and Kerala.(ii)Tamil Nadu and Orissa(iii)Maharashtra and Mysore(iv)West Bengal and Andhra Pradesh(f)two representatives of the port authorities in the four groups of ports mentioned below, each group of ports being taken in rotation in the following order namely :-(i)Calcutta and Cochin,(ii)Mormugao and Paradip,(iii)Madras and Bombay,(iv)Vishkhapatnam and Kandla.(g)two representatives of ship owners to be appointed by the Central Government after consultation with the shipowners.(h)two representatives of seafarers to be appointed by the Central GOvernment after consultation with the association of seafarers, if any;(i)two Members of parliament of whom one shall be elected by the Lok Sabha and one by the Rajya Sabha;(j)One member to be appointed by the Central Government representing society interested in the welfare of seaman;(k)one non-official to be nominated by the Central Government from amongst the persons the persons prominent in the field of seamen's welfare or public welfare;(l)the Deputy Director General of Shipping, incharge of seamen's welfare-Member Secretary.[4-A. Vacancies etc., not to invalidate acts and proceedings. [Inserted by G.S.R. 1920, dated 13th December, 1963]- No act or proceeding of the Board shall be deemed to be invalid on the ground merely of -(a)the existence of any vacancy in, or defect in the constitution of the Board; or(b)any omission, defect or irregularity not affecting the merits of the case.]
