Section 4(1) in The West Bengal Minorities Development And Finance Corporation Act, 1995
(1)The Corporation shall consist of the following members, namely:-(a)[ a Chairperson, who shall be a person of public eminence, to be nominated by the State Government] [Clause (a) substituted, by W.B. Act 23 of 1996, which was earlier as under:- Minister-in-charge, Minority Affairs. Minority Welfare Department, ex officio Chairperson:'.];(b)the Secretary, Department of Rural Development, Government of West Bengal, ex officio;(c)the Secretary, Department of Municipal Affairs, 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, Minorities Development and Welfare Department, Government of West Bengal, ex officio;] [Clause (e) Substituted by W.B. Act 23 of 1996, which was earlier as under:- '(e) the Special Secretary, Home Department. Government of West Bengal, ex officio:'.](f)the Managing Director of the Corporation;(g)the Managing Director, West Bengal Finance Corporation, ex officio;(gg)[ a representative of the West Bengal Minorities Commission;] [Clause (gg) Inserted by W.B. Act 23 of 1996.](h)such number of other members, not exceeding five, as the State Government may, by notification, appoint.
