Section 10(15) in The Employees' State Insurance (General) Regulations, 1950
(15)(i)If in the opinion of the Corporation, the Regional Board persistently makes default in performing the duties imposed on it by or under this regulation or abuses its powers, the Corporation may by notification in the Gazette of India supersede the Regional Board.(ii) Upon the publication of a notification under clause (i) above superseding the Regional Board, all the members of the Regional Board shall from the date of such publication be deemed to have vacated their offices.(iii)When the Regional Board has been superseded the Corporation may-(a) immediately constitute a new Regional Board in accordance with this regulation; or(b)appoint such agency for such period as it may think fit to exercise the powers and perform the functions of Regional Board and such agency shall be competent to exercise all powers and perform all the functions of the Regional Board. 11 [ 10A Local Committees. -(1) A local committee may be set up for such area as may be considered appropriate by the Regional Board and shall consist of the following members, namely:-(a) a Chairman to be nominated by the Chairman, Regional Board [***];(b)an official of the State to be nominated by the State Government;(c)the Administrative Medical Officer-in-charge of the Scheme in the area concerned, ex officio, or any other medical officer nominated by him;(d)such number, not being less than two and not more than four of representative of employers in the area as may be considered appropriate by the Chairman, Regional Board, to be nominated by him, in consultation with such employers' organisations as may be recommended for the purpose by the State Government;(e)an equal number of representatives of employees in the area to be nominated by the Chairman, Regional Board, in consultation with such organisations of employees as may be recommended for the purpose by the State Government;(f)an official of the Corporation to be nominated by the Director-General who shall also act as Secretary to the Committee:Provided that where the Chairman, Regional Board, so considers it to be expedient he may nominate such additional representatives of employers and employees not exceeding two from each side, with a view to providing for the adequate representation of important organisations not included in the nominations of the State Government and to maintaining the parity between the number of representatives of such employers and employees: Provided further that in any area in which medical care is provided through a panel system, a local committee may co-opt a member representing the local Insurance Medical Practitioners.
