Section 8(1) in The Punjab Relief of Indebtedness Act, 1934
(1)(a)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may for the purpose of amicable settlement between debtors and their creditors establish debt conciliation boards.(b)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall define the local limits of the area in which a board shall have jurisdiction.(c)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall determine the pecuniary limits of the jurisdiction of the board, provided that no board shall have jurisdiction to make a settlement between a debtor and his creditors if the total debts of the debtor exceed Rs. 10,000 or such larger amount as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe for any area.(d)Such board shall consist of a chairman and [one] [Substituted for the word 'two' by Punjab Act 6 of 1942, section 3(a).><span class=amd1><a title =] or more members to be appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [Provided that no act done or proceeding taken by a board under this Act shall be called into question on the ground merely of the existence of any vacancy in any board.] [The proviso added by Punjab Act 6 of 1942, section 3(b).](e)The chairman and every member of a board so established shall be appointed for a term not exceeding three years, but shall be eligible for re- appointment on the expiry of his term.(f)The quorum of a board shall be prescribed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(g)Where the chairman and members of a board are not unanimous, the opinion of the majority shall prevail, and, if the board is equally divided, the chairman shall exercise a casting vote.
