Section 4 in Bombay Khadi and Village Industries Act, 1960
4. Constitution of Board :-
(1)A Board shall consist of such numbers as the State Government may appoint. The non-official members may be chosen from among persons, who in the opinion of the State Government, are qualified as having experience and had shown capacity in matters relating to the development of khadi and village industries. One of the members of the Board shall be appointed by the State Government as the Chairman of the Board. The State Govern- ment may appoint one of the other members as the Vice-chairman and shall also appoint one or two of the remaining members as it thinks fit as the Member Secretary or Member Secretaries, as the case may be. of the Board. The Chairman and other members of the Board shall [hold office during the pleasure of the State Government-Subs, by Gujarat 1 of 1999, with retrospective effect from the beginning for the words "hold office for such period as the State Government may. by general or special order, direct".](2)The Chairman, or any other member of the Board may at any time resign his office by submitting his resignation to the State Government:Provided that, the resignation shall not take effect until it is accepted by the State Government.(3)The Chairman and other members shall receive such [emoluments-Subs, by Gujarat 17 of 1965] as may be prescribed.(4)The [emoluments] to the members shall be paid from the fund of the Board.(5)The Board shall have its office at such place or places in the [State of Gujarat-Subs, by Gujarat A.O. 1960], as the State Government may notify, to which all communication and notices shall be addressed.
