Section 3 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
3. Establishment of Debt Conciliation Board. - (1) The State Government may establish a Debt Conciliation Board for any district or part of a district. Such Board shall consist of a Chairman and two or more members [not exceeding nine], including the Chairman, to be appointed by the State Government which may, for reasons to be recorded in writing, cancel any appointment and dissolve any Board.
(2)The Chairman and every member of a Board so established shall be appointed for a term not exceeding one year. Such Chairman or member may. on the expiration of the period for which he has been appointed, be again appointed [from time to time] for a further term not exceeding one year.(3)A Board shall have such quorum as may be prescribed.(4)Where the Chairman and members of a Board are unable to agree, the opinion of the majority shall prevail. Where the Board is equally divided the Chairman shall have a casting vote.[(5) If at any time the Chairman of a Board is temporarily prevented from discharging his duties, he may nominate any member thereof to act for him during his temporary absence and such member shall, while so acting, have the same powers as the Chairman.]
