Section 7(1) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(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.
