Section 4(2) in The Mica Mines Labour Welfare Fund Act, 1946
(2)The members of the Advisory Committee shall be appointed by the Central Government, and shall be of such number and chosen in such manner as may be prescribed by rules made under this Act:Provided that each Committee shall include an equal number of members representing mica mine owners and workmen employed in the mica mining industry, and that at least one member of each Committee shall be a woman, and at least one member of each Committee shall be a member of the Legislature of the [State] [ Substituted by A.O. 1950, for " Provincial Government" .] concerned.
