12. Appointment of Committees. - [(1) The Board shall, at the first meeting held after the 31st March, every three years, appoint the following Standing Committee, namely :-
(a)an Executive Committee [***](b)two Licensing Committee, one for North India and one for South India [***] [Omitted by G.S.R. 207, dated 8th February, 1962](c)[ an Export Promotion Committee] [Inserted by G.S.R. 452, dated 23rd March, 1961] [and] [Inserted by G.S.R. 207, dated 8th February 1962](d)[ a Labour Welfare Committee] [Inserted by G.S.R. 207, dated 8th February, 1962]and each such committee shall function up to the 31st March of the third financial year beginning from the year in which it is appointed.] [Substituted by S.R.O. 153, dated 1st January, 1958](2)The Executive Committee shall consist of :(a)the Chairman who shall be the ex officio Chairman, thereof;(b)the Vice-Chairman; and(c)seven other members to be elected by the members of the Board from among themselves in sud manner as may be laid down by the Board.(3)The Licensing Committee for North India shall consist of :-(i)the Chairman who shall be ex officio Chairman thereof; and(ii)six other members to be elected by the members of the Board from among themselves, in such manner as may be laid down by the Board.(4)The Licensing Committee for South India shall consist of four members to be elected by the members of the Board from among themselves in such manner as may be laid down by the Board. The Committee shall elect a Chairman from among themselves.(4A)[ The Export Promotion Committee shall consist of:(i)the Chairman who shall be the ex officio Chairman thereof; and(ii)six other members to be elected by the members of the Board from among themselves, in such manner as may be laid down by the Board.](4B)[ The Labour Welfare Committee shall consist of--(i)the Chairman who shall be the ex officio Chairman thereof; and(ii)eight other members to be elected by the members of the Board from among themselves, in such manner as may be laid down by the Board.](5)[ Nothing in this rule shall derogate from the power of the Board to constitute with the previous approval of the Central Government and for such period as may be specified by that Government in each individual case, any other Standing Committee or any ad hoc Committee for any of the purposes mentioned in sub-section (3) of Section 8 of the Act.] [Renumbered, ibid]
