Section 6 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
6. Constitution of Advisory Board
. (1) [There shall be] [Substituted by section 9(1), ibid (w.e.f. 10.9.2010) for the words The State Government may, by notification in the Official Gazette, constitute.] an Advisory Board for judging the suitability for registration of person under this Act.(2)[ The Advisory Board to be constituted under sub-section (1), by an order, shall consist of the following persons :(I)Engineer-in-chief and ex officio Chairperson;Secretary,Public Works Department(ii)Additional Chief Engineer, Convenor;(Head Quarter)Public Works Directorate(iii)Technical Secretary, Member;Public Works Department(iv)Such other officers not more than three of whom two shall be in the rank of Additional Chief Engineer and one in the rank of Superintending Engineer to be nominated as members by the State Government, by order :Provided that the State Government may, by an order, bring about any change in the composition of Advisory Board whenever deemed expedient to do so.] [[Sub-section (2) Substituted by section 9(2), ibid (w.e.f. 10.9.2010), which read as under :(2)The Advisory Board shall, constituted under sub-section (1), consist of a Chairperson who shall be the 'Engineer-in-Chief of Government of West Bengal, two members from Senior Engineers and two members from Senior Non-technical Officers below the rank of Secretary from the Public Works Department :Provided that the State Government may, by order, appoint the Chairperson and other four members under this section.]](3)The Advisory Board shall recommend the names of [the qualified persons] [Substituted by section 9(3)(a) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010) (w.e.f. 10.9.2010) for the words the persons.], to be registered under this Act, to [the Approval Committee] [Substituted by section 9(3)(b), ibid (w.e.f. 10.9.2010) for the words the prescribed authority.].(4)The State Government may, [by order, in addition to those already specified in sub-section (3)] [Substituted by section 9(4), ibid (w.e.f. 10.9.2010) for the words by order.](a)specify the further duties of, and regulate the procedure, of the Advisory Board;(b)determine the tenure of office of the members of the Advisory Board; and(c)give directions as to the payment of fees to, and the travelling expenses incurred by, any member of the Advisory Board in the performance of his duty.
