Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Central Boilers Board (Nomination of Members) Rules, 2003 CONTENTS 1. Short title and commencement 2. Definitions 3. Ex-Officio members 4. Manner of nomination of other members 5. Term of office of nominated members Central Boilers Board (Nomination of Members) Rules, 2003 In exercise of the powers conferred by clause (b) of sub-sec. (1) of Sec. 28-A read with clause (a) of sub-sec. 2 of Sec. 27-A of the Indian Boilers Act, 1923 (5 of 1923), and in supersession of the Central Boilers Board (Nomination of Members) Rules, 1967, published in the notification of the Government of India in the erstwhile Ministry of Industrial Development and Company Affairs, Department of Industrial Development vide No. G.S.R. 1094 dt. 7.7.1967, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely : 1. Short title and commencement :- (1) These rules may be called the Central Boilers Board (Nomination of Members) Rules 2003. (2) They shall come into force on the date of publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires. (a) Act" means the Indian Boilers Act, 1923 ( 5 of 1923); (b) "Board" means the Central Boilers Board constituted under Sec. 27-A of the Act; (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 shall be the ex-officio Chairman and the Technical Advisor (Boilers) in that Ministry shall be ex-officio Member. 4. Manner of nomination of other members :- Other members not exceeding thir- teen, shall be nominated under clause (a) of sub-sec. (2) of Sec. 27-A of the Act in the following manner: (a) one member to represent the boiler manufacturing or user industry; (b) one member to represent 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 Railway Board; (d) one member to represent the Coal industry to be nominated in consultation with the Ministry of Coal and Mines, Department of Coal; (e) one member to represent the Bureau of Indian Standards to be nominated in consultation with that Bureau. (f) three members to represent the boiler manufacturing industry; (g) one member to represent the users of boilers who shall be an expert in the erection, operation and maintenance of high pressure boilers to be nominated in consultation with the Ministry of Energy, Department of Power; (h) one member to represent the steel manufacturers to be nominated in consulta- tion with the Ministry of Steel; (i) one member to represent the industry for manufacture of boiler ancillaries; (j) not more than two members to represent any other interest which, in the opinion of the Central Government ought to be represented on the Board. 5. Term of office of nominated members :- (1) Every member nominated under Rule 4 shall ordinary hold office for a period of three years from the date of publication of the notification for constitution of the Central Boilers Board in the Official Gazette unless otherwise directly by the Central Government. (2) A nominated member may resign his office by a letter addressed to the Chairman of the Board.