Section 4 in The Bihar Khadi and Village Industries Act, 1956
4. Constitution of Board and term of office.
(1)The Board shall consist of not less than three and not more than five members appointed by the State Government, one of them being nominated by the State Government to be the President thereof.(2)The State Government in consultation with the Board, may appoint a person, who may or may not be a member of the Board, to be the Secretary of the Board.[(2-A) The State Government shall appoint a person not being a member of the Board, to be the Financial Advisor and Chief Accounts Officer to the Board] [Added by Bihar Act No. 2 of 1964.].(3)The Board shall have power to co-opt for the discussion of any particular matters before it, any officer of the State Government or experts specially qualified to advise on the matter or having special knowledge of local conditions in any area where the industry in question is situated:Provided that any member so co-opted shall not be entitled to vote.(4)The term of office of the President and other members of the Board shall be three years from the date of publication of their names in the Official Gazette and shall include any further period which may elapse between the expiration of the said period of three years and the date of publication in the Official Gazette of the names of the members of the next succeeding Board.(5)The President and other members shall be eligible for re-appointment.(6)The non-official members of the Board shall be paid such allowances from the funds of the Board as may be prescribed.(7)[ The term of the office and the terms and conditions of service the Financial Advisor and Chief Accounts Officer to the Board shall be such as may be prescribed] [Added by Bihar Act No. 2 of 1964.].
