Section 4 in The West Bengal Minorities Development And Finance Corporation Act, 1995
4. Constitution of the Corporation. -
(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.(2)The State Government shall appoint, if it thinks fit, one of the members as the Vice-Chairperson 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 filling casual vacancies in the offices, of the members of the Corporation shall be such be such as may be prescribed.
