Section 10A(1) in Employees' State Insurance (General) Regulations, 1950
(1)A local committee may be set up for such areas as may be considered appropriate by the Regional Board and shall consist of the following members, namely-(a)a Chairman to be nominated by the Chairman, Regional Board,(b)an official of the State to be nominated by the State Government;(c)the Administrative Medical Officer-in-charge of the scheme in the area concerned, ex officio, or any other medical officer nominated by him;(d)such number, not being less than two and not or more than four of representative of employers in the area as may be considered appropriate by the Chairman, Regional Board, to be nominated by him, in consultation with such employers' organizations as may be recommended for the purpose by the State Government;(e)an equal number of representatives of employees in the area to be nominated by the Chairman, Regional Board, in consultation with such organizations of employees as may be recommended for the purpose by the State Government;(f)an official of the Corporation to be nominated by the Director-General, who shall also act as Secretary to the Committee :PROVIDED that where the Chairman, Regional Board, so considers it to be expedient, he may nominate such additional representatives of employers and employees, not exceeding two from each side, with a view to providing for the adequate representation of important organizations not included in the nominations of the State Government and to maintaining the parity between the number of representatives of such employers and employees:PROVIDED FURTHER that in any area in which medical care is provided through a panel system, a local committee may co-opt a member representing the local insurance medical practitioners.
