Section 6(4) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(4)The State Government may, [by order, in addition to those already specified in sub-section (3)] [Substituted by section 9(4), ibid (w.e.f. 10.9.2010) for the words by order.](a)specify the further duties of, and regulate the procedure, of the Advisory Board;(b)determine the tenure of office of the members of the Advisory Board; and(c)give directions as to the payment of fees to, and the travelling expenses incurred by, any member of the Advisory Board in the performance of his duty.
