Section 11(1) in The Bihar Khadi and Village Industries Act, 1956
(1)To Advise and assist the Board in the discharge of its functions under this Act, the State Government may, by notification in the Official Gazette, constitute an Advisory Council to be called the Bihar Khadi and Village Industries Advisory Council, consisting of a Chairman and such number of other members, not exceeding fourteen, as are, in the opinion of the State Government, interested in the development of khadi and village industries:Provided that the President of the Board may also be the Chairman of the Advisory Council.
