Section 4 in The Pepsu Townships Development Board Act, 1954
4. Constitution of the Board.
- [(1) The Board shall consist of the Chairman and six other members, to be appointed by the State Government, of whom at least two shall be displaced persons settled in a township.] [Sub-section (1) substituted by Punjab Act 19 of 1973, Section.](2)The names of members appointed under sub-section (1) shall be published in the official Gazette and every such appointment shall take effect from the date on which it is so published.
