Section 5 in The Rajasthan Mining Settlement Act, 1956
5. Constitution of the Board.
- The Board shall consist of not less than nine or more than fifteen members of whom:-(i)two or such larger number, not exceeding four as the State Government may determine, shall be elected by owners of mines within the Mining Settlement or their representatives:(ii)one shall be elected by persons who receive royalties, rents of fines from mines within the Mining Settlement:(iii)two shall be non-officials elected by the State Government:(iv)two or such larger number, not exceeding four, as the State Government may determine, shall be officials nominated by the State Government:(v)two or such larger number, not exceeding four as the State Government may determine shall be elected by labours employed in mines within the mining settlement or their Unions.(2)The election of members under this section shall be made in such a manner and within such period as may be prescribed.(3)If any of the electoral bodies mentioned in sub-section (1) does not, within the prescribed period, elect a person to be member of the Board the State Government shall nominate a member in his place and the person so nominated shall be deemed to be a member as if he had been duly elected by such body.(4)No act done by the Board, or by any of its officers shall be deemed to be invalid merely by reason of any vacancy among any class of members or by reason of the total number of members being less than that fixed under sub-section (1) of this section.
