Section 7 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
7. Power of State Government to constitute Board consisting of one person.
(1)Where by reason of the employers or the unprotected workers in any scheduled employment refusing to nominate person to represent the employers or the unprotected workers, as the case may be, on a Board, or where for any reasons whatsoever, it appears to the State Government that it is not possible to establish a Board for such scheduled employment in accordance with the provisions of section 6, the State Government may by notification appoint a person who shall, subject to the provisions of sub-section (2), hold office until a Board is duly constituted under that section for such scheduled employment.(2)The person so appointed shall be deemed to constitute the Board under section 6, and shall exercise all the powers and discharge all the duties conferred and imposed on the Board by or under this Act. He shall continue in office until the day immediately preceding the date of the first meeting of the Board as constituted under section 6.(3)The person deemed to constitute the Board shall receive such remuneration from the fund of the Board and the terms and other conditions of his service shall be such, as the State Government may determine.
