Section 4(2) in The Bihar Khadi and Village Industries Act, 1956
(2)The State Government in consultation with the Board, may appoint a person, who may or may not be a member of the Board, to be the Secretary of the Board.[(2-A) The State Government shall appoint a person not being a member of the Board, to be the Financial Advisor and Chief Accounts Officer to the Board] [Added by Bihar Act No. 2 of 1964.].
