Section 3 in Punjab State Aid to Industries Act, 1935
3. Establishment of a Board of Industries.
(1)For carrying out the purposes of this Act, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, as soon as possible after the commencement of this Act, establish a Board to be called the "Board of Industries" consisting of the following members, namely :-(a)Minister-in-charge of Industries, [Punjab] [Substituted for the words 'East Punjab' - which had been inserted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 - by the Adaptation of Laws Orders, 1950.];(b)the Director of Industries, [Punjab] [Substituted for the words 'East Punjab' - which had been inserted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 - by the Adaptation of Laws Orders, 1950.];(c)[three] [Substituted for the word 'four' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40).] members to be appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government one of whom shall be a banking expert;(d)[ [three] [Substituted for the old clause (d) by Government of India (Adaptation of Indian Laws) Order, 1937.] members to be elected by the Punjab Legislative Assembly from among their members, election being in accordance with the principle of proportional representation by means of the single transferable vote.](e)[ * * *] [Omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40).].(f)one member to be elected by the Punjab Chamber of Commerce; and(g)one member to be elected by the Indian Chamber of Commerce :Provided that the Board shall have power to invite for consultation on any particular question before it, not more than three persons, specially qualified to advise on the matter in question or having special knowledge of local conditions in the area where the industry in question is situate.And provided further, that at any meeting of the Board the Minister shall have power to invite any person for consultation on any particular question.Any person so invited whether by the Board or by the Minister shall not have the right to vote.(2)The Minister-in-charge of Industries shall be ex officio Chairman and the Director shall be ex officio Secretary of the Board.(3)[Four] [Substituted for the word 'five' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40).] members of the Board shall form a quorum.
