Section 4 in The West Bengal Labour Welfare Fund Act, 1974
4. Board.
- [(1) The State Government shall, by notification in the Official Gazette, constitute for the State of West Bengal a Board to be called the West Bengal Labour Welfare Board. The Board shall consist of-(a)the Minister-in-charge of the Labour Department, Government of West Bengal, who shall be the ex officio Chairman of the Board,(b)a Vice-Chairman to be nominated by the State Government,(c)the Secretary, Labour Department, Government of West Bengal, who shall be an ex officio member of the Board,(d)the Welfare Commissioner, who shall be an ex officio member of the Board,(e)six persons representing employers to be nominated by the State Government in consultation with the employers' associations,(f)six persons representing employees to be nominated by the State Government in consultation with the employees' associations, and(g)six independent persons, other than the persons referred to in clauses (c) and (d), of whom at least one shall be a woman, to be nominated by the State Government.(2)Save as otherwise expressly provided in this Act; the members of the Board referred to in clauses (e) and (f) of sub-section (1) shall hold office for a term of three years commencing on the date on which their names are notified in the Official Gazette:Provided that notwithstanding the expiry of the term of office of any such member, he shall continue to hold office until the nomination of his successor is notified in the Official Gazette.] [[Sub-sections (1) and (2) substituted by W.B. Act 23 of 1980, which were earlier as under :-'(1) The State Government shall, by notification in the Official Gazette, constitute for the State of West Bengal a Board to be called the West Bengal Labour Welfare Board which shall consist of not more than twenty members appointed by the State Government from amongst employers, employees and independent persons including women.(2)The members of the Board shall elect one amongst them as the Chairman of the Board.'.]](3)[ The members of the Board referred to in clauses (b) and (g) of sub-section (1) shall hold office during the pleasure of the State Government.] [[Sub-Section (3) substituted by W.B. Act 23 of 1980, which was earlier as under :-'(3) Save as otherwise expressly provided by this Act, the term of office of the members of the Board shall be three years commencing on the date on which their names are notified in the Official Gazette.'.]](4)The allowances, if any, payable to the members of the Board shall be such as may be prescribed.(5)The Board shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and shall by the said name sue and be sued.(6)The Board shall conduct its business in such manner as may be prescribed.
