Section 3(2) in The Punjab Rural Development Act, 1987
(2)The Board established in terms of sub-section (1) shall consist of a Chairman and the following other members, namely :-(i)the Agriculture Minister, Punjab;(ii)the Revenue and Rehabilitation Minister, Punjab;(iii)the Rural Development and Panchayats Minister, Punjab;(iv)the Financial Commissioner Development, Punjab;(v)the Financial Commissioner Revenue, Punjab;(vi)the Secretary to Government of Punjab in the Department of Finance; and(vii)[ four other persons nominated by the Chief Minister, Punjab from amongst the persons having sufficient experience in the rural and agriculture and other allied fields.] [Added vide Act No. 4 of 1994.]
