Section 41 in The Bengal Aerial Ropeways Act, 1923
41. Power of State Government to constitute an Advisory' Board for Aerial Ropeways. -
(1)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] shall, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], constitute an Advisory Board for aerial ropeways.(2)Such Board shall consist of a Chairman to be appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] who shall be a Chief Engineer to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and two persons to be appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] as expert members.(3)When any person is aggrieved by an order of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] under section 7 or under section 21, such person, on payment of the prescribed fees, may, within thirty days of the said order, apply to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] for revision of the same, and the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] shall take the advice of the Advisory Board in the prescribed manner and shall consider such advice and pass such orders in the matter as to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] shall seem just and proper.(4)With a view to enabling the Board to tender their advice under sub-section (3) the Board, with the consent of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] and on payment of such further fees as may be prescribed, may make such further inquiry into the matter as the Board may consider to be necessary.(5)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by general or special order,-(a)define the further duties of, and regulate the procedure of, the Advisory Board;(b)determine the tenure of office of the members of the Board ; and(c)give directions as to the payment of fees to, and the travelling expenses incurred by, any member of such Board in the performance of his duty.
