Section 10(2) in Employees' State Insurance (General) Regulations, 1950
(2)[ A Regional Board may, if it considers it desirable, co-opt the officer-in-charge of a sub-regional officer set up within its boundaries and/or a member of the medical profession in the region and the person(s) so co-opted shall continue to be member(s) during the pleasure of the regional board.] [ Substituted by Noti. No. 12/13/1/82-P&D, dated 9.3.1983 (w.e.f. 26.3.1983).]
