Section 81(1) in The West Bengal Maritime Board Act, 2000
(1)The State Government may, if it considers it necessary, by notification, constitute a State Minor Ports Consultative Committee bearing the name of the State and consisting of members of the Board and such other persons, being not less than seven and not more than fifteen, as the State Government may think fit from amongst the persons who are capable of representing the interests of the Chambers of Commerce, shipping customs, railways, road transport, labour, fisheries, industries and communications.
