Section 4 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
4. Constitution of Board.
- [(1) The Board shall consist of not more than fifteen members and not less than nine members to be appointed by the Government from time to time excluding the Member-Secretary appointed under sub-section (4). [One-half of the members] [Sub-section (1) substituted by Act IV of 1966.] shall be non-officials who are interested in the constructive activities and who have abiding interest in the Khadi and Village industries programmes. From among the official members of the Board, Director Community Development and National Extension Service, Registrar Co-operative Societies and the Director of Industries and Commerce shall be ex-officio members of the Board].(2)One of the members of the Board shall be appointed by the Government as the Chairman of the Board.(3)[ The Government may appoint one or two Vice-Chairmen from amongst the members and they shall exercise such of the powers and perform such of the duties of the Chairman as may be prescribed or as may be delegated to them by the Chairman.(4)The Government shall, after consolation with the Board, appoint a Secretary of the Board, who shall also be an ex-officio member] [Sub-sections (3) and (4) substituted by IV of 1966.].(5)The appointment of members and Chairman, [Vice-Chairmen] [Substituted by IV of 1966, for 'Vice-Chairman'.] and Secretary of the Board may be made in consolation with the Commission.(6)In the event of any vacancy in the office of a member of the Board by reasons of death, resignation or removal, such vacancy shall be filled in by appointment by the Government and the member appointed in such vacancy shall hold office for the unexpired term of his predecessor.(7)The Chairman, [Vice-Chairmen] [Substituted by IV of 1966, for 'Vice-Chairman'.], Secretary and other members of the Board shall receive such allowances as may be prescribed and all such allowances shall be paid from the funds of the Board.
