- [(1) The Board shall consist of a Chairman and not less than six but more than ten members.(2)The Chairman and the members shall be nominated by the State Government and one of the members shall be appointed by the State Government as the Secretary of the Board.] [Substituted by Punjab Act 21 of 1978.](3)The Board may delegate any of its powers and functions under the Act except the power to make regulations under section 34 to the Secretary or any member or to a sub-committee of three or more of its members.
