Section 2(8) in The West Bengal Labour Welfare Fund Act, 1974
(8)[ "independent person" means a person who is not connected with the management of any establishment or who is not an employee, and includes the Welfare Commissioner or any officer of the State Government;] [[Clause (8) substituted by W.B. Act 23 of 1980, which was earlier as under:-'(8) 'independent member' means a member of the Board who is not connected with the management of any establishment or who is not an employee, and includes an officer of Government nominated as a member;'.]]
