Section 4(2) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(2)The Board shall consist of-(a)the Minister-in-charge of the Labour Department, Government of West Bengal who shall be the ex-officio Chairman of the Board;(b)Secretary, Labour Department, Government of West Bengal who shall be the Vice Chairman of the Board;(c)Labour Commissioner, West Bengal who shall he the Member Secretary- Convener of the Board;(d)six official members to be nominated by the State Government in such manner as may he prescribed;(e)two persons representing the employers to he nominated by the State Government in such manner as may he prescribed; and(f)two persons representing the operative Trade Unions of Tea Plantation to be nominated by the State Government in such manner as may he prescribed:Provided that the Board may incorporate any officer of any Department as a member of the Board, if it thinks necessary.
