Section 4 in Karnataka Khadi and Village Industries Act, 1956
4. Constitution of the Board.
- [(1) (a) The Board shall consist of the following members, namely:-(i)one person from each district of the State, appointed by the State Government;(ii)the Additional Director of Industries and Commerce and ex-officio Additional Registrar of Co-operative Societies, Directorate of Industries and Commerce;(iii)an officer of the Finance Department not below the rank of a Deputy Secretary nominated by the State Government;(iv)an officer of the Department of Commerce and Industries not below the rank of a Deputy Secretary nominated by the State Government;(v)the State Director, Khadi and Village Industries Commission;(vi)the Financial Adviser and Chief Accounts Officer of the Board; and(vii)the Chief Executive Officer of the Board.(b)one of the members shall be appointed by the State Government as the Chairman of the Board.](2)The Chairman, or any other member of the Board may at any time resign his office by submitting his resignation to the State Government:Provided that the resignation shall not take effect until it is accepted.(3)The Chairman, and other members shall receive such allowances as may be prescribed and the allowances shall be paid from the funds of the Board.(4)[ Subject to the pleasure of the State Government and sub-section (4A), the term of office and the terms and conditions of service of the Chairman and other members of the Board shall be such as may be prescribed.(4A)The State Government may, from time to time grant to the Chairman such leave as may be prescribed and may appoint any other member to act for the Chairman during such leave and such member shall, while so acting, for the purposes of this Act, be deemed to be the Chairman.] [Substituted by Act 16 of 1978 w.e.f. 11.5.1978.](5)The Chairman and other members shall be eligible for reappointment.
