Section 4 in The Punjab Khadi and Village Industries Board Act, 1955
4. Constitution of Board
. - (1) The Board shall consist of not more than 15 members appointed by the Government from time to time, including Chairman, Vice-Chairman, Secretary, Joint Secretary and other official and non-official members:Provided that -(a)[ the Chairman and Vice Chairman shall be non-official members appointed by the Government ; [See Punjab Act 31 of 1981, Section 3(2).](b)the Secretary of the Board shall be appointed by the Government from amongst the officers of the Department of Industries ; and(c)the Joint Secretary shall be appointed by the Government from amongst the members of the Board.](2)Each non-official member of the Board shall be paid from the funds of the Board such allowance [and the Chairman shall be paid such honorarium and allowances] [Inserted by Punjab Act 31 of 1981, section 3(2).] as the Government may fix from time to time. Official members shall draw their Travelling Allowances for attending meetings of the Board, or in connection with the performance of any duty assigned to them by the Board or the Government for the purposes of the Act admissible to them under the Punjab Travelling Allowance Rules from their respective departments.(3)The Board shall have powers to invite persons specially qualified to advise on matters before the Board relating to an industry or having special knowledge of local conditions in the area where the industry in question is situated. These persons shall be paid allowances at the rates admissible to other non-official members of the Board.
