Section 4 in Uttar Pradesh Labour Welfare Fund Act, 1965
4. Constitution of Board, and term of its members.
(1)As soon as may be after the commencement of this Act, the State Government shall, by notification in the gazette, establish a Board to be called the Uttar Pradesh Labour Welfare Board,(2)The Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power to, acquire and hold property, both movable and immovable, and may sue and be sued by that name,(3)The Board shall consist of the following: -(a)a Chairman to be nominated by the State Government;(b)such equal number of representatives of employees and employers as may be prescribed, to be nominated by the State Government in such manner and subject to such conditions as may be prescribed;(c)such number of independent members including women members as may be prescribed, to be nominated by the State Government; and(d)the Labour Welfare Commissioner or any other officer nominated by the State Government, to act as ex-officio Member Secretary to the Board.(4)The term of the Chairman or any other members of the Board nominated under clause (b) or clause (c) of sub-section (3) shall be three years commencing on the date on which the nomination is notified in the Gazette :Provided that the term of office of a member nominated to fill a casual vacancy shall be the remainder of the term of the member against whose vacancy he is nominated.(5)A member may resign his office by giving notice thereof in writing to the State Government, and on such resignation being accepted, such member shall be deemed to have vacated his office.(6)The allowances, if any, payable to the members of the Board shall be such as may be prescribed.(7)[ The quorum to constitute a meeting of the Board shall be one-fifth of the total number, of members of the Board for the time being :Provided that when it becomes necessary to postpone any, business at the meeting for want of quorum, the Chairman shall adjourn the meeting to another date, and the business postponed for want of the quorum shall be transacted on such date, or, in the event of a further adjournment of the meeting to a subsequent date, on such subsequent date, notwithstanding any deficiency in the number of members present.] [Substituted by section 3 of U.P. Act No. 17 of 1978.]
