Section 4 in The West Bengal Backward Classes Development And Finance Corporation Act, 1995.
4. Constitution of the Corporation. -
(1)The Corporation shall consist of the following members, namely:-(a)the Secretary, Department of Agriculture, Government of West Bengal, ex officio;(b)the Secretary, Department of Animal Resources Development, Government of West Bengal, ex officio;(c)the Secretary, Department of Co-operation, Government of West Bengal, ex officio;(d)the Secretary, Department of Cottage and Small Scale Industries, Government of West Bengal, ex officio;(e)the Secretary, Department of Forests, Government of West Bengal, ex officio;(f)the Secretary, Department of Rural Development, Government of West Bengal, ex officio;(g)the Secretary, Scheduled Castes and Tribes Welfare Department, Government of West Bengal, ex officio;(h)the Chairman of the West Bengal Khadi and Village Industries Board established under section 3 of the West Bengal Khadi and Village Industries Board Act, ex officio;(i)such number of other members, not exceeding ten but not less than five, as the State Government may, by notification, appoint:Provided that at least three members of the Corporation shall be from amongst the members of the backward classes.(2)The State Government shall appoint one of the members as the Chairman and may, if it thinks fit, appoint another member as the Vice-Chairman of the Corporation.(3)In the event of the capital of the Corporation being raised by the issue of shares to the members of the public, provision shall be made by rules made under this Act for the representation of such share-holders in the Corporation and the manner in which the representatives shall be elected by such share-holders.(4)The term of office, and the manner of filing casual vacancies in the offices, of the members of the Corporation shall be such as may be prescribed.
