Section 4 in The Gujarat Municipal Finance Board Act, 1979
4. Constitution of Board.
(1)The Board shall consist of the following members namely:-(i)a Chairman to be appointed by the State Government;(ii)three members to be appointed by the State Government who in the opinion of the State Government have knowledge of the municipal finances or municipal administration [out of whom at least one shall be a woman] [These words added by Gujarat 8 of 2008, dated 29th March, 2008.];(iii)three members to be appointed by the State Government by virtue of their office from amongst the offices of the State Government [out of whom at least one shall be a woman] [These words added by Gujarat 8 of 2008, dated 29th March, 2008.];(iv)one member to be appointed by the State Government by virtue of his office or otherwise from amongst the officers of the State Government who in the opinion of the State Government has experience in the financial matters and administration of the Government and the local authorities.(2)The member appointed under clause (iv) of sub-section (1) shall be the Chief Executive Officer of the Board.
