Section 14B in The West Bengal Khadi And Village Industries Board Act, 1959
14B. [ Constitution of standing finance committee and other committees and electing their members. [Section 14B inserted by W.B. Act 35 of 1983.]
- For the purpose of effectively carrying out its functions under this Act, -(a)the Board shall constitute a Standing Finance Committee to exercise such powers and perform such functions relating to finance of the Board as may be prescribed. The Chief Executive Officer and the Financial Adviser and Chief Accounts Officer of the Board shall be the ex officio members of the Standing Finance Committee, while three non-official members shall be selected from amongst the members of the Board;(b)the Board may from time to time, constitute from amongst its members one or more committees, for efficient discharge of its duties, imposed upon it under this Act. The Board may also co-opt persons not exceeding two, having special knowledge in Khadi or Village Industries in each such committee.]
