Employees’ State Insurance Act, 1948

4. Constitution of Corporation

The Corporation shall consist of the following members, namely:-

²⁶ [(a) a Chairman to be ²⁷[appointed] by the Central Government;

(b) a Vice-Chairman to be ²⁷[appointed] by the Central Government;]

(c) not more than five persons to be ²⁷[appointed] by the Central Government, ²⁸[* * *];

(d) one person each representing each of the ²⁹[³⁰[States] in which this Act is in force] to be ²⁷[appointed] by the State Government concerned;

(e) one person to be ²⁷[appointed] by the Central Government to represent the ³¹[Union Territories];

(f) ³²[ten] persons representing employers to be ²⁷[appointed] by the Central Government in consultation with such organizations of employers as may be recognized for the purpose by the Central Government;

(g) ³²[ten] persons representing employees to be ²⁷[appointed] by the Central Government in consultation with such organizations of employees as may be reorganized for the purpose by the Central Government;

(h) two persons representing the medical profession to be ²⁷[appointed] by the Central Government in consultation with such organization of medical practitioners as may be recognized for the purpose by the Central Government ³³[* * *;

(i) three members of Parliament of whom two shall be members of the House of the People (Lok Sabha) and one shall be a member of the Council of States (Rajya Sabha) elected respectively by the members of the House of the People and the members of the Council of States; and

(j) the Director-General of the Corporation ex-officio.]

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