3. Khar Lands Development Board, of members, ??? allowances etc.- (1) The State Government shall establish a Board to be called the Khar Lands Development Board.
(2)The Board shall consist of a Chairman and ten other members out of whom five shall be such officials and five shall be such-non-officials as the State Government may nominate.(3)The Chairman of the Board shall be appointed by the State Government and shall hold office for a period of three years from the date, of his appointment.(4)The members other than ex-officio members shall hold office for a period of three years from the date of the publication of their names under this section.(5)The names of the Chairman appointed and members nominated under this section shall be published in the Official Gazette.(6)The Chairman and the members shall be entitled to such allowances at such scales as the State Government may by general or special order determine. The allowances shall be paid by the Board from its fund.
