Section 3 in The Punjab Rural Development Act, 1987
3. Establishment of Board, its constitution, powers and duties
(1)The State Government may, by notification, for exercising powers conferred on and performing the functions and duties assigned to the Board by or under this Act, establish the Punjab Rural Development Board.(2)The Board established in terms of sub-section (1) shall consist of a Chairman and the following other members, namely :-(i)the Agriculture Minister, Punjab;(ii)the Revenue and Rehabilitation Minister, Punjab;(iii)the Rural Development and Panchayats Minister, Punjab;(iv)the Financial Commissioner Development, Punjab;(v)the Financial Commissioner Revenue, Punjab;(vi)the Secretary to Government of Punjab in the Department of Finance; and(vii)[ four other persons nominated by the Chief Minister, Punjab from amongst the persons having sufficient experience in the rural and agriculture and other allied fields.] [Added vide Act No. 4 of 1994.](3)The [Chief Minister] [Substituted by Act No. 4 of 1994.] Punjab, shall be the Chairman of the Board.(4)The Board constituted in terms of sub-section (2) shall be a body corporate having perpetual succession and a common seal with powers, subject to the provisions of this Act, to acquire and hold property and shall by the said by the said name sue and be sued.(5)The State Government shall exercise superintendence and control over the Board and its employees, and may call for such information as it may deem necessary.(6)Subject to the rules made under this Act, the Board may frame regulations for transacting business at its meetings and for such other matters as may be prescribed.(7)Subject to the rules made under this Act, an estimate of annual income and expenditure of the Board for the ensuing year shall be prepared and passed by the Board and submitted every year for sanction of the State Government not later than the prescribed date :Provided that the State Government shall sanction and return the budget to the Board within a period not exceeding two months from the date of receipt thereof.
