(1)As soon as may be after the commencement of this Act, the Central Government shall cause to be constituted a [For Constitution of the Board, see Notification No. 47-T. (57), dated 20-1-1926, Gazette of India, 1926, Part I, p. 148] Board consisting of the following members, namely.(a)the Chief Mining Engineer to the Railway Board [The words ?or, after the establishment of the Federal Railway Authority, to that Authority?, inserted by the A.O. 1937, repealed by the A.O. 1948][* * *]; and(b)four persons nominated respectively by the Indian Mining Association, the Indian Mining Federation, the Bengal Chamber of Commerce and the Bengal National Chamber of Commerce:Provided that, if within the period prescribed in this behalf any such body fails to make any nomination which it is entitled to make under this sub-section, the Central Government may itself appoint a member or members, as the case may be, to fill the vacancy or vacancies.
