Section 3(2) in The Cine-Workers Welfare Fund Rules, 1984
(2)(a)Each Advisory Committee constituted under section 5 shall consist of the following persons to be appointed by the Central Government, namely:-(i)the chairman;(ii)the Commissioner or Commissioners having jurisdiction in the State or States for which Advisory Committee is constituted, who shall be Vice-Chairman ex officio :Provided that where more than one Commissioner is appointed to the Committee, the Central Government may appoint any one of them to be the Vice-Chairman;(iii)one representative of the Central Government;(iv)one representative each of the concerned State Government or States Governments as the case may be, ex officio ;(v)such number of persons to represent the producers as are equal to the aggregate of those provided in sub-clauses (ii) , (iii) and (iv) to be appointed after consultation with the organisations of the producers, if any, as may be recognised by the Central Government, in this behalf;(vi)such number of persons to represent the Cine-Workers as are equal to the aggregate of those provided in sub-clauses (ii) , (iii) and (iv) to be appointed after consultation with such organisations if any of the persons so employed as may be recognised by the Central Government in this behalf;(vii)a woman, if no woman has been appointed under sub-clause (v) or sub-clause (vi) .(b)An officer of the Cine-Workers Welfare Organisation/Welfare Department concerned shall be appointed as the Secretary of the Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Committee but shall not be entitled to vote.
