Section 16 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
16. Advisory Committee.
(1)The State Government may constitute an Advisory Committee to advise upon such matters arising out of the administration of this Act or any scheme or relating to the application of the provisions of this Act to any particular class of unprotected workers or employers or the co-ordination of the work of various Boards as the Advisory Committee may consider necessary or as the State Government may refer to it for advice.(2)The members of the Advisory Committee shall be appointed by the State Government and shall be of such number and chosen in such manner as may be prescribed:Provided that the Advisory Committee shall include an equal number of members representing the employers, the workers and the West Bengal Legislative Assembly, and shall also include such number of members representing the State Government as shall not exceed one-fourth of the total number of members of the Advisory Committee.(3)The Chairman of the Advisory Committee shall be appointed by the State Government from amongst the members appointed to represent the State Government.(4)The State Government shall publish in the Official Gazette the names of all the members of the Advisory Committee.(5)The meetings of the Advisory Committee and the procedure to be followed thereat shall be regulated in such manner as may be prescribed.(6)The term of office of the members of the Advisory Committee shall be such as may be prescribed.
