(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words ?or, after the establishment of the Federal Railway Authority, to that Authority?, inserted by the A.O. 1937, repealed by the A.O. 1948][* * *]; and(b)four persons nominated respectively by the Indian Mining Association, the Indian Mining Federation, the Bengal Chamber of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.(2)The Board so constituted shall be a body corporate by the name of the Coal Grading Board, having perpetual succession and a common seal with power to acquire and hold property, both moveable and immoveable, and to contract and shall by the said name sue and be sued.(3)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words ?or, after the establishment of the Federal Railway Authority, to that Authority?, inserted by the A.O. 1937, repealed by the A.O. 1948.][* * *] shall be ex-officio President of the Board.(4)The secretary of the Board shall be a person, not being a member of the Board, appointed by the Board.
