Section 4 in The Punjab Khadi and Village Industries Board Act, 1955
4. Constitution of Board.
(1)The Board shall consist of not more than 15 members appointed by the Government from time to time, including Chairman, [Chief Executive], [Substituted for the words 'Vice-Chairman' by Haryana Act No. 22 of 1980] Secretary, Joint Secretary and other official and non-official members:Provided that -(a)[ the Chairman shall be non-official member appointed by the Government;] [Substituted by Punjab Act 30 of 1964](b)[ the Government shall appoint a [Chief Executive,] [Substituted by Haryana Act No. 5 of 1980.] a Secretary and a Joint Secretary from amongst the members of the Board.](c)[ the Chief Executive shall be appointed from amongst the officers of the rank of Head of the Department or Joint Secretary to the Government.] [Substituted by Haryana Act No. 5 of 1980.](2)[ The Chairman and each non-official member of the Board shall be paid from the funds of the Board such allowances as the Government may, from time to time, fix. The Chairman of the Board, if he is not a member of Parliament, shall also be paid from the funds of the Board such honorarium as the Government may, from time to time, fix. The official members shall draw their travelling allowance for attending meetings of the Board, or in connection with the performance of any duty assigned to them by the Board or the Government for the purpose of this Act admissible to them under the Punjab Travelling Allowances Rules as applicable to the State of Haryana from their respective departments.] [Substituted by Haryana Act No. 27 of 1973.](2A)[ Notwithstanding anything contained in sub-section (2) the Chief Executive shall be paid from the funds of the Board such salary and allowances as may be prescribed.] [Inserted by Haryana Act No. 22 of 1980.](3)The Board shall have powers to invite persons specially qualified to advise on matters before the Board relating to an industry or having special knowledge of local conditions in the area where the industry in question is situated. These persons shall be paid allowances at the rates admissible to other non-official members of the Board.
