(3)[] [ Sub-Section (4) renumbered as sub-Section (3) by Act 1 of 1922, Section 16.] The Central Government or the [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .], as the case may be, may, [by a general or special order published in the Official Gazette] [ Substituted by Act 20 of 1983, Section 2 and Sch., for certain words (w.e.f. 15.3.1984).],-(a)[ determine the number of members of which any such Board shall be constituted and the manner in which such members shall be appointed,] [ Clause (a) inserted and the original Clauses (a), (b) and (c) relettered as Clauses (b), (c) and (d) by Act 1 of 1922, Section 16.](b)[] [Clause (a) inserted and the original Clauses (a), (b) and (c) relettered as Clauses (b), (c) and (d) by Act 1 of 1922, Section 16. ] define the duties and regulate the procedure of any such Board,(c)[] [Clause (a) inserted and the original Clauses (a), (b) and (c) relettered as Clauses (b), (c) and (d) by Act 1 of 1922, Section 16. ] determine the tenure of office of the members of any such Board, and(d)[] [Clause (a) inserted and the original Clauses (a), (b) and (c) relettered as Clauses (b), (c) and (d) by Act 1 of 1922, Section 16. ] give directions as to the payment of fees to, and the travelling expenses incurred by, any member of any such Board in the performance of his duty.
