Section 4 in Assam Khadi and Village Industries Board Act, 1955
4. Constitution of Board.
- [(1) The Board shall consist such number of members as the State Government may appoint. One of such members shall be appointed by the State Government as the Chairman and another as the Secretary. In addition to the Chairman and the Secretary, the State Government may appoint another member of the Board as the Vice-Chairman the Vice-Chairman, if any appointed, the Chairman, die Secretary and other members of the Board shall hold office for such period as the State Government may, by general or special order, direct.(2)The Vice-Chairman, if any appointed, the Chairman, the Secretary or any other member of the Board may, at any time, resign his office by submitting his resignation in writing to the State Government. Provided that resignation shall not take effect until it is accepted.(3)The Vice-Chairman, if any appointed, the Chairman, the Secretary or any other member of the Board shall receive such allowance, if any, as may be prescribed.] [Substituted by Assam Act No. 31 of 1960, dated 17.12.1960.](4)The allowances to the members shall be paid from the Fund of the Board.
