Section 4(3) in The West Bengal Labour Welfare Fund Act, 1974
(3)[ The members of the Board referred to in clauses (b) and (g) of sub-section (1) shall hold office during the pleasure of the State Government.] [[Sub-Section (3) substituted by W.B. Act 23 of 1980, which was earlier as under :-'(3) Save as otherwise expressly provided by this Act, the term of office of the members of the Board shall be three years commencing on the date on which their names are notified in the Official Gazette.'.]]
