Section 6 in The West Bengal Khadi And Village Industries Board Act, 1959
6. [ Terms and conditions of office of the officers and members of the Board. [[Section 6 substituted by W.B. Act 35 of 1983, which was earlier as under :-
'6. Term of office and conditions of office. - (1) The terms and conditions of office of the Chairman, the Secretary and the other members, and of the Executive Officer, of the Board shall be such as may be prescribed :Provided that the members of the Board including the Chairman and the Secretary shall be eligible for reappointment.(2)The non-official members of the Board shall be paid such allowances from the funds of the Board as may be prescribed.'.]](1)The terms and conditions of the office of the Chairman, the Vice-Chairman, other members of the Board, and of the Chief Executive Officer, the Secretary, and the Financial Adviser and Chief Accounts Officer of the Board shall be such as may be prescribed :Provided that members of the Board including the Chairman and the Vice-Chairman shall be eligible for re-appointment.(2)The Government may entrust the Vice-Chairman or any other member of the Board temporarily with the power and duties of the Chairman when the latter is unable to discharge the duties of his office due to illness or other reasons.(3)The non-official members of the Board shall be paid such honorarium and allowances from the funds of the Board as may be prescribed.]
