Section 10(1) in Employees' State Insurance (General) Regulations, 1950
(1)A Regional Board may be set up for each State or Union Territory by the Chairman of the Corporation and shall consist of the following members, namely:-(a)a Chairman to be nominated by the Chairman of the Corporation in consultation with the State Government or the administration of the Union Territory;(b)a Vice-Chairman to be nominated by the Chairman of the Corporation in consultation with the State Government or the Administration of the Union Territory.(c)one representative of the State or the Union Territory to be nominated by the State Government or the Administration of the Union Territory;(d)[(i) the Administrative Medical Officer or any other Officer directly in charge of the Employee's State Insurance Scheme in the State or the Union Territory, ex officio; [ Inserted by Noti. No. 12(13)-2/76-1/D, dated 11.3.1977.](ii)the Regional Deputy Medical Commissioner of the Corporation, ex officio;](e)one representative each of the employers and employees from the State or the Union Territory to be nominated by the Chairman of the Corporation in consultation with such organization of the employers and the employees as may be recommended for the purpose by the State Government or the Union Territory;(f)members of the Corporation other than the Chairman and the Vice-Chairman and officials, if any, amongst those nominated by the Central Government under clause (c) of section 4 of the Act, residing in the State or the Union Territory, ex officio;(g)members of the Medical Benefit Council nominated by the Central Government under clauses (e), (f) and (g) of section 10 of the Act residing in the State or the Union Territory, ex officio :[PROVIDED that where the Chairman of the Corporation so considers it to be expedient he may nominate such additional representatives of employers, and employees, not exceeding three from each side, with a view to providing for the adequate representation of important organizations and included in the nominations of the State Governments, or the Union Territory and to maintain parity between the number of representatives of such employers and employees:PROVIDED FURTHER that the Chairman of the Corporation shall nominate such additional representatives of employers and employees not exceeding three from each side where the number of representatives of employers and employees including the ex officio members, is less than three each,] [ Substituted by Noti. No. Gen./Amdt/27, dated 4.11.1970.]
