Section 3 in Tamil Nadu Khadi and Village Industries Board Act, 1959
3. Establishment and constitution of the Board.
(1)With effect from such date as the Government may, by notification, fix in this behalf, there shall be established a Board to be called the [Tamil Nadu Khadi and Village Industries Board] [Substituted for 'Madras State Khadi and Village Industries Board' by the Tamil Nadu Adaptation of Laws Order, 1970.]. It shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and may, by the said name, sue and be sued.(2)(a)The Board shall consist of not more than fifteen members including the president, the vice president and the secretary (where the secretary is appointed by the Government from amongst the members). The appointment of members, except the president, shall be made by the Government and shall be published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.].(b)The Minister in charge of khadi development in the State shall be the president of the Board.(c)The vice-president shall be elected from amongst the non-official members of the Board.(d)The Government may, in consultation with the Board, appoint a person who may or may not be a member of the Board to be the secretary of the Board:Provided that where a person other than a member is appointed as secretary, he shall not be entitled to vote at meetings of the Board.(e)The majority of the members shall be non-officials.(f)The Government shall appoint as members-(i)only such non-officials as have shown an active interest in the production and development of khadi or in the development of village industries, and(ii)officials.
