Section 3 in Telangana Khadi and Village Industries Board Act, 1958
3. Establishment and Constitution of the Board.
(1)With effect from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board to be called the [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.] Khadi and Village Industries Board with its Head Quarters in the City of Hyderabad which shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property to do all things incidental to and necessary for the purposes of this Act and to contract, and may by the said name sue and be sued.(2)[ The Board shall consist of the following members, namely:-(i)five non-official persons to be appointed by the Government who have shown an active interest in the production and development of Khadi or in the development of Village Industries of whom one member shall be nominated as the Chairman and another member shall be nominated as the Vice-Chairman by the Government;(ii)the Additional Director of Industries, in-charge of Khadi and Village Industries, Member Ex-Officio;(iii)the Joint Secretary or the Deputy Secretary to Government in the Industries and Commerce Department, in-charge of Khadi and Village Industries, Member Ex-officio;(iv)the Joint Secretary or the Deputy Secretary to Government in the Finance and Planning (FW) Department, in-charge of Khadi and Village Industries, Member Ex-officio; and(v)the Chief Executive Officer, Member Ex-officio.(3)The Chairman shall exercise such powers and perform such functions as may be prescribed or as may be delegated to him by the Board.(4)The Vice-Chairman shall exercise such powers or perform such functions as may be prescribed or as may be delegated to him by the Chairman or the Board.] [Sub-sections (2), (3) and (4) substituted by Act No.33 of 1997.](5)[ The Chief Executive Officer shall be responsible for the conduct of and procedure at the meetings of the Board and for implementing the resolutions of the Board.] [Substituted by Act No.30 of 1981.]
