Section 7(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)ABoard shall consist of not less than sixteen and not more than seventeen members as follows:-(a)[ four members to be nominated by the Coal Mines Authority Limited, 10, Camac Street, Calcutta - 700017, of whom one shall be a Colliery Manager;] [[Clauses (a) and (b) Substituted by W.B. Act 44 of 1974, which were earlier as under:- '(a) four members to be elected by owners of mines which employ persons residing within the mining settlement or by representatives of such owners duly authorised in the prescribed manner;(b)one member to be elected by the members of the National Association of Colliery Managers and the members of the Indian Mines Managers Association from amongst themselves:'.]](b)[ one member to be nominated by the Bharat Coking Coal Limited, Sijua, Dhanbad;] [[Clauses (a) and (b) Substituted by W.B. Act 44 of 1974, which were earlier as under:- '(a) four members to be elected by owners of mines which employ persons residing within the mining settlement or by representatives of such owners duly authorised in the prescribed manner;(b)one member to be elected by the members of the National Association of Colliery Managers and the members of the Indian Mines Managers Association from amongst themselves:'.]](c)one member to be elected by the members of the West Bengal Branch of the Indian Medical Association from amongst medical practitioners registered under any law for the time being in force and residing or carrying on profession within the mining settlement;(d)the Coal Mines Welfare Commissioner, ex-officio;(e)not less than nine and not more than ten members to be appointed by the State Government of whom-(i)one shall be a District Magistrate having jurisdiction within the mining settlement;(ii)two shall be members of the State Legislature residing within, or representing a territorial constituency extending over the whole or any part of, the mining settlement;(iii)one shall be a member of the Zilla Parishad having jurisdiction within the mining settlement;(iv)one shall be a woman social worker;(v)two shall be persons representing mine labourers; and(vi)not less than two and not more than three shall be such persons as the State Government may think fit.
