Section 8A in Assam Khadi and Village Industries Board Act, 1955
8A. [ Appointment of an Executive Committee of the Board. [Inserted by Assam Act No. 31 of 1960, dated 17.12.1960.]
(1)Notwithstanding anything contained in Section 8, there shall be appointed by the Board-(a)Executive Committee consisting of seven members of whom five members shall be appointed by the Board and the remaining two shall be nominated by the State Government from amongst the members of the Board ; and(b)a Standing Finance Committee consisting of five members of whom three members shall be appointed by the Board from amongst the members of the Board and the remaining two shall be filled in by the State Government by making nomination from persons who by their wide financial experience are fitted to serve on the Standing Finance Committee.]
