Section 8(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)The Board of directors shall consist of the following, namely;-(a)a Secretary to the State Government nominated by the State Government, who shall be the Chairman of the Board;(b)not more than five officials of the State Government, one of whom may be appointed by the State Government to be Vice-Chairman of the Board;(c)not less than three officials of the Central Government nominated by that Government;(d)one director to be nominated by the State Government to represent banks and financing institutions;(e)one director having special knowledge or practical experience in respect of agriculture and rural economics to be nominated by the State Government;(f)not more than four directors nominated by the State Government from amongst land holders of the project areas, two of whom shall be so nominated from the weaker sections of those areas; and the other two shall be from amongst the small farmers;(g)a managing director to be appointed by the State Government, except in the case of the first appointment, in consultation with the Board.Explanation. - For the purpose of clause (f), the expressions-(i)"weaker section" means such economically and socially backward or neglected section of the land holders as may be prescribed; and(ii)"small farmers" mean such farmers as the Central Government may, by notification in their official Gazette, define.
