Section 4 in The Gujarat Khadi and Village Industries Act, 2006
4. Constitution of Board.
(1)The Board shall consist of non-official members, one from each district of the State, in addition to the official members appointed by the State Government. The non-official members may be chosen from amongst the persons who, in the opinion of the State Government are qualified as having had experience and capacity in matters relating to development of khadi and village industries. One of the members of the Board shall be appointed by the State Government as the Chairman of the Board. The State Government may appoint one of the other members as the Vice-Chairman and shall also appoint one or two of the remaining members as it thinks fit as the Member-secretary or Member-secretaries, as the case may be, of the Board. The Chairman and other members of the Board shall hold office for such period as the State Government may, by general or special order, direct.(2)The Chairman or any other member of the Board may at any time resign his office by submitting his resignation to the State Government.(3)The Chairman and other members shall receive such emoluments as may be prescribed.(4)The emoluments to the members shall be paid from the fund of the Board.
