Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL BOILERS BOARD (NOMINATION OF MEMBERS) RULES, 1961 CONTENTS 1. Short title and commencement 2. Definitions 3. Ex-officio members 4. Manner of nomination of other members 5. Chairman of the Board 6. Term of office of members CENTRAL BOILERS BOARD (NOMINATION OF MEMBERS) RULES, 1961 G.S.R. 490. dated the 29th March. 1961.1 -In exercise of the pow- ers conferred by Cl. (b) of sub-section (1) of Sec. 28-A of the Indian Boilers Act, 1923 (5 of 1923), the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules maybe called the Central Boilers Board (Nomination of Members) Rules, 1961. 2. They shall come into force at once . 2. Definitions :- In these rules, unless the context otherwise re- quires,- (a) "Act" means the Indian Boilers Act, 1923 (5 of 1923): (b) "Board" means the Central Board constituted under Section 27A of the Act , and (c) "member" means a member of the Board. 3. Ex-officio members :- The Secretary to the Government of India in the Ministry dealing with the subject of boiler regulations and the Technical Adviser (Boilers) in that Ministry shall be ex- officio members. 4. Manner of nomination of other members :- Other members, not exceeding thirteen, shall be nominated under Cl. (a) of sub-section (2) of Section 27A of the Act in the following manner,- (a) one member to be nominated in consultation with the Depart- ment of Iron and Steel: (b) one member to represent the Union territories to be nominated In consultation with the Ministry of Home Affairs : (c) one member to represent the railways to be nominated In consultation with the Chairman. Railway Board : _________________________________ (d) two members to represent the coal industry to be nominated In consultation with the Department of Mines and Fuel ; (e) two members to represent the Indian Standards Institution of whom one shall be an expert In metallurgy, to be nominated in consultation with the Institution : (f) two members to represent the boiler manufacture industry who shall be experts in castings, pressing, forging, radiology, weld attach- ments or Joints, to be nominated in consultation with that industry: (g) one member to represent the users of boilers who shall be an expert In the erection, operation of maintenance of high pressure boilers, to be nominated in consultation with the Ministry of Irrigation and Power: (h) not more than three members to represent any other interests which in the opinion of the Central Government, ought to be repre- sented on the Board, to be nominated inconsultation with the interest concerned. 5. Chairman of the Board :- The Secretary to the Government of India in the Ministry dealing with the subject of boiler regulations shall be the Chairman of the Board. 6. Term of office of members :- The term of office of members re- ferred to in Rule 4 shall be three years.