Section 4 in The West Bengal Development Corporation Act, 1954
4. Constitution of the Corporation. -
(1)The Corporation shall consist of a Chairman and such number of other members, not exceeding ten, as the State Government may think fit to appoint.(2)The State Government may, if it so thinks fit, appoint one of the other members as the Vice-Chairman of the Corporation.(3)Rules made under this Act shall provide for the representation of the State Government in the Corporation and in the event of the capital of the Corporation being raised by the issue of shares to other parties, provision shall also be made 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 terms of office of, one the manner of filling casual vacancies among, the members of the Corporation shall be such as may be prescribed.
