Section 7 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
7. Board of Directors.
- [(1) The Board of directors shall consist of an Executive Director and the following other directors, namely :-(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 to Government of Punjab or Joint Director 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 to Government of Punjab or Joint Director 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 to Government of Punjab or Joint Director 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 to Government of Punjab or Joint Director nominated by him ex officio;(dd)[ The Director, Welfare of Scheduled Castes and Backward Classes, Punjab, ex officio;](e)[ Two officers or the Government of India nominated by that Government, ex officio; [Substituted by Punjab Act 9 of 1983.](f)Five other directors, belonging to the Scheduled Castes, to be nominated by the State Government from amongst persons who have knowledge of agriculture, agro-industries, water development projects, finance or co- operation or who are social workers].(2)The Governor shall appoint one of the directors as Chairman.(3)On the occurrence of any vacancy in the office of a director due to death, resignation or otherwise the same shall be filled up by the Governor in the manner providing in sub-section (1).(4)Subject to the provisions of this Act, the terms and conditions of appointment of the directors and the fees and allowances payable to them, shall be such as may be prescribed.
