Section 3(4) in The West Bengal Maritime Board Act, 2000
(4)The Board shall consist of not less than twelve and not more than sixteen members, ten of whom shall be appointed by the State Government, in the following manner: -(a)3 members shall be appointed by virtue of their office from amongst the officers of the State Government, of whom one shall be a representative of the Department charged with the administration of minor ports in,West Bengal, and two others shall be-(i)a representative of the Finance Department, and(ii)a representative of the Commerce and Industries Department,(b)one member shall be appointed from amongst the persons who, in the opinion of the State Government, have experience of, and have shown capacity in, matters relating to ports, shipping, maritime affairs or commerce or industry or finance or in the administration of such matters,(c)one member shall be appointed from amongst the persons who possess academic qualifications in the subject of engineering and have, in the opinion of the State Government, wide experience in matters relating to harbour works, to be appointed by the State Government,(d)one member shall be appointed from amongst the persons who possess academic qualifications in navigation such as First Class Ministry of Transport ticket holder (diesel or steam) and have, in the opinion of the State Government, wide experience of matters relating to marine plants, particularly with reference to dredging, or from amongst the persons who are experienced nautical officers,(e)one member shall be from amongst the persons who are chartered accountants or who possess high academic qualifications in accountancy and have, in the opinion of the State Government, sufficient experience of matters relating to the accounts pertaining to commerce, industry, ports or shipping,(f)one member shall be appointed from amongst the persons who, in the opinion of the State Government, are capable of representing the interests of trade, commerce (including export and import), and industry,(g)one member shall be appointed from amongst the persons who, in the opinion of the State Government, are capable of representing the interests of shipping,(h)one member shall be from amongst the persons who, in the opinion of the State Government, are capable of representing the interests of the workers of minor ports,(i)one member to be nominated by the Government of India in the Ministry charged with the administration of ports or surface transport,(j)one member to be nominated by the Calcutta Port Trust representing the interests of the Calcutta Port,(k)where one or more ports are established and managed and operated by any person or persons, other than the Board, in pursuance of the provisions of this Act, one member to be nominated by the Board of Management of such port or jointly by the Boards of Management of such ports, as the case may be:Provided that the State Government may itself nominate such member, if the Boards of Management as aforesaid fail to nominate a member jointly,(l)one member shall be a person who, in the opinion of the State Government, has wide experience and ability in administration and management under the State Government or the Government of any other State or the Central Government.
