- [(1) The Board shall consist of a Chairman and such other number of members not more than ten and not less than six, as the State Government may, from time to time nominate.(2)The State Government shall appoint on of the members to be the Secretary of the Board.] [Substituted by Haryana Act 8 of 1977.](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.
