Section 5 in The (Bihar State) Aid to Industries Act, 1956
5. Constitution of Board of Industries.
(1)The State Government shall, by notification, constitute a Board of Industries consisting of the following members:(a)six members to be elected in the prescribed manner by the Bihar Legislative Assembly from amongst its members;(b)two members to be elected in the prescribed manner by the Bihar Legislative Council from amongst its members;(c)five members to be elected in the prescribed manner, one by each of five such associations or other bodies as the State Government may select as best representing any particular classes of industries or interest;(d)five members to be appointed by the State Government; and(e)the Director of Industries, the Registrar of Co-operative Societies and the Director of Agriculture, ex officio.(2)The Chairman of the Board shall be appointed by the State Government from among the members of the Board.(3)The names of the members who have been elected and appointed shall be published in the Official Gazette.(4)The Board shall have power to co-opt, for the discussion of any particular question before it, experts specially qualified to advise on the matter in question 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 have no right to vote.(5)No member of the Board shall vote or take part in the discussion of any question coming up for consideration at a meeting of the Board if the question is one in which he or his partner has any direct or indirect pecuniary interest, or in which he is interested professionally on behalf of a client or as agent for any person other than the State Government, a local authority or a railway company.(6)No act of the Board shall be deemed to be invalid only by reason of the existence of any vacancy in the Board.
