Section 7 in Punjab Women and Children Development and Welfare Corporation Act, 1979
7. Constitution of Board.
(1)The Board of directors shall consist of a Chairman, a Managing Director and the following other directors, namely :-(a)the Secretary to Government in the Department of Welfare or an officer of that Department nominated by him, ex officio;(b)the Secretary to Government in the Department of Finance or an officer of that Department nominated by him, ex officio;(c)the Secretary to Government in the Department of Industries or an officer of that Department nominated by him, ex officio;(d)the Secretary to Government in the Department of Rural Development and Panchayats or an officer of that Department nominated by him, ex officio;(e)the Director, Social Welfare, Punjab, ex-officio;(f)four other directors to be nominated by the Government from amongst women social workers of whom at least one shall be from Scheduled Castes and one from Backward Classes.(2)The Chairman and the Managing Director shall be appointed by the Government :Provided that no person who is not a Government officer shall be appointed or shall continue as Managing Director.(3)The terms and conditions of service including salaries and allowances of the Chairman, the Managing Director and the other directors referred to in clause (f) of sub-section (1) shall be such as may be prescribed.(4)The term of office of the Chairman, the Managing Director and the directors referred to in clause (f) of sub-section (1) shall be three years and they shall be eligible for reappointment :Provided that no Chairman, Managing Director or Director shall continue in office after he has attained the age of fifty-eight years or such age of superannuation instead of fifty-eight as may be fixed by the Government :Provided further that the term of office of an officer of the Government sent on deputation shall be such as may be fixed by the Government in each case but shall not exceed three years or the age of his superannuation whichever is earlier.(5)The circumstances under which the Chairman, Managing Director and other directors referred to in clause (f) of sub-section (1) shall be removable during the term of their office shall be such as may be prescribed.
