Section 4(1) in The Punjab Khadi and Village Industries Board Act, 1955
(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.]
