Section 6(4) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
(4)If any doubt arises as to whether a question is or is not a question of policy, the decision of the State Government thereon shall be final.[7. Board of Directors. - (1) The Board shall consist of an Executive Director appointed under section 13 and the following other Directors :-(a)The Secretary to Government of Punjab in the Department of Welfare or an officer of that Department not below the rank of Deputy Secretary nominated by him, ex officio;(b)The Secretary to Government of Punjab in the Department of Finance or an officer of that Department not below the rank of Deputy Secretary nominated by him, ex officio;(c)The Secretary to Government of Punjab in the Department of Agriculture or an officer of that Department not below the rank of Deputy Secretary nominated by him, ex officio;(d)The Secretary to Government of Punjab in the Department of Industries or an officer of that Department not below the rank of Deputy Secretary nominated by him, ex officio;(dd)The Director Welfare of Schedule Caste and Backward Classes, Punjab, ex officio;(e)Four Directors to be nominated by the State Government from amongst persons belonging to Backward Classes who have special knowledge of agriculture, agro-industries, water development projects, finance or co-operation.][8. Term of office. - The term of office of the Directors other than the ex officio Directors and the Executive Director shall be one year and they shall be eligible for re-nomination.] [Vide Punjab Act No. 20 of 1981.]
