Section 3(2) in Telangana Khadi and Village Industries Board Act, 1958
(2)[ The Board shall consist of the following members, namely:-(i)five non-official persons to be appointed by the Government who have shown an active interest in the production and development of Khadi or in the development of Village Industries of whom one member shall be nominated as the Chairman and another member shall be nominated as the Vice-Chairman by the Government;(ii)the Additional Director of Industries, in-charge of Khadi and Village Industries, Member Ex-Officio;(iii)the Joint Secretary or the Deputy Secretary to Government in the Industries and Commerce Department, in-charge of Khadi and Village Industries, Member Ex-officio;(iv)the Joint Secretary or the Deputy Secretary to Government in the Finance and Planning (FW) Department, in-charge of Khadi and Village Industries, Member Ex-officio; and(v)the Chief Executive Officer, Member Ex-officio.
