Section 4(2) in The West Bengal Labour Welfare Fund Act, 1974
(2)Save as otherwise expressly provided in this Act; the members of the Board referred to in clauses (e) and (f) of sub-section (1) shall hold office for a term of three years commencing on the date on which their names are notified in the Official Gazette:Provided that notwithstanding the expiry of the term of office of any such member, he shall continue to hold office until the nomination of his successor is notified in the Official Gazette.] [[Sub-sections (1) and (2) substituted by W.B. Act 23 of 1980, which were earlier as under :-'(1) The State Government shall, by notification in the Official Gazette, constitute for the State of West Bengal a Board to be called the West Bengal Labour Welfare Board which shall consist of not more than twenty members appointed by the State Government from amongst employers, employees and independent persons including women.
