Section 6 in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
6. Composition of the Hotel Authority.
(1)The Hotel Authority shall consist of the following members:-(a)a Chairman,(b)a Vice-Chairman, and(c)five other members,to be appointed by the State Government.(2)The Chairman, the Vice-Chairman and five other members shall be nominated by the State Government of whom:-(a)one shall be chosen from among persons associated with any of the banks specified in column 2 of the First Schedule to [the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970,] [Words, brackets and figures Substituted for the words, brackets and figures 'the Banking Companies (Acquisition and Transfer of Undertakings) Act. 1969.' by W.B. Act 11 of 1981. ](b)one shall be chosen from among persons actively engaged in business as hoteliers, and(c)one shall be chosen from among persons connected with the tourism industry as travel agents or otherwise.(2A)[ The Hotel Authority shall have a Secretary who shall be appointed by the State Government from among the members of the Hotel Authority.] [Sub-Section (2A) inserted by W.B. Act 29 of 1981.](3)The Chairman shall exercise such powers and discharge such duties as may be prescribed.(4)[ The Secretary shall exercise such powers and discharge such duties as may be delegated to him by the Chairman.(4A)The Chairman, if and when he is required to act as a whole-time Chairman of the Hotel Authority, shall, in addition to the fees to which he is otherwise entitled under sub-section (5), draw such remuneration from the Fund of the Hotel Authority as may be prescribed:Provided that if the Chairman is a whole-time Government employee, he shall not be entitled to the fees as aforesaid.(4B)The Secretary, if and when he is required to act as a whole-time Secretary of the Hotel Authority, shall, in addition to the fees to which he is otherwise entitled under sub-section (5), draw such remuneration from the Fund of the Hotel Authority as may be prescribed :Provided that if the Secretary is a whole-time Government employee, he shall not be entitled to the fees as aforesaid.] [[Sub-sections (4), (4A) and (4B) Substituted for original sub-Section (4) by W.B. Act 29 of 1981. Original sub-Section (4) was as under:-'(4) The Vice-Chairman shall exercise such powers and discharge such duties as may be delegated to him by the Chairman and shall, during the absence of the Chairman, exercise the powers and discharge the duties of the Chairman.'.]](5)The members referred to in [sub-section (1)] [Word, brackets and figure substituted for the word, brackets and figure 'sub-section (3)' by W.B. Act 11 of 1981.] shall hold office for a term of two years computed from the date of their appointment by the State Government and shall receive such fees for attending the meetings of the Hotel Authority or any committee thereof as may be prescribed.(6)No act or proceedings of the Hotel Authority or of any committee thereof shall be invalid or called in question by reason merely of any vacancy, initial or subsequent, in, or any defect in the constitution of, the Hotel Authority or any committee thereof.
