Section 5 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
5. [(1) The Central Government shall, as soon as maybe, appoint, by notification in the Official Gazette, two Seamen's Employment Boards-one for foreign-going seamen and the other for home-trade seamen. The first Board shall be known as "Seamen's Employment Board (Foreign-going)" and the second as "Seamen's Employment Board (Home Trade)".]
(2)The Board shall consist of such number of members representing the Government, shipowners and seamen as the Central Government may, from time to time, determine.(3)The members of the Board representing the Central Government, shipowners and seamen shall, as far as possible, be equal in number and shall be appointed by the Central Government : Provided that the members representing the shipowners and seamen shall be appointed after consultation with the interests concerned.(4)The Chairman of the Board and, if necessary, a Vice-Chairman shall be appointed by the Central Government from among the members representing the Government on the Board.(5)The functions of the Board, in addition to those specified in these rules, the term of office of members, the manner of filling vacancies among members and the procedure for the conduct of the business, of the Board shall be such as may be determined from time to time by the Central Government.(6)Members representing shipowners and seamen shall be entitled to receive such fees for attending the meetings of the Board and of its sub-committees, if any, as may from time to time be fixed by the Central Government.(7)No act done or proceeding taken by the Board under these rules shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Board.
