Section 4 in The West Bengal Khadi And Village Industries Board Act, 1959
4. [ Constitution of the Board. [[Section 4 substituted by W.B. Act 35 of 1983 which was earlier as under :-
'4. Constitution of the Board. - (1) The Board shall consist of such number of members not exceeding fifteen, as the State Government may, by notification in the Official Gazette, appoint, of whom-(a)one shall be the Development Commissioner, Government of West Bengal, or his nominee;(b)not more than five shall be persons actively engaged for not less than five years in the work of khadi organisations recognised by the Khadi and Village Industries Commission; and(c)not more than five shall be persons having practical experience of or actively engaged in any village industry.(2)One of the members of the Board shall be appointed by that State Government as the Chairman or the Board and the names of the Chairman and other members of the Board shall, as soon as may be after appointment, be published in the Official Gazette.(3)The State Government shall, after consultation with the Board, appoint a member of the Board other than the Chairman to be the Secretary of the Board.'.]](1)The Board shall consist of such number of members not exceeding eleven, as the State Government may, by notification in the Official Gazette, appoint, of whom :-(a)one shall be the Secretary, Development and Planning Department, Government of West Bengal, or his nominee not below the rank of a Deputy Secretary of the State Government;(b)one shall be the Secretary, Cottage and Small Scale Industries Department, Government of West Bengal, or his nominee, being an officer dealing with Khadi and Village Industries matters, not below the rank of a Deputy Secretary of the State Government;(c)one shall be the Secretary, Finance Department, Government of West Bengal, or his nominee, not below the rank or a Deputy Secretary of the State Government;(d)one shall be the Director, Cottage and Small Scale Industries, Government of West Bengal or his nominee, not below the rank of a Joint Director;(e)such number of non-officials who in the opinion of the State Government have shown active interest in the production and development of Khadi or Village Industries:Provided that at least one of the non-official members so appointed, shall be a person belonging to a Scheduled Caste or Scheduled Tribe, the words "Scheduled Caste and Scheduled Tribe" having the same meaning as defined in the Constitution of India.(2)One of the members of the Board shall be appointed by the State Government as the Chairman of the Board and the names of the Chairman and other members of the Board, shall, as soon as may be, after appointment, be published in the Official Gazette.(3)The State Government may appoint one of the other members of the Board as the Vice-Chairman who shall exercise such of the powers and perform such of the duties of the Chairman as may be prescribed or as may be delegated to him by the Chairman.]
