Section 41(2) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(2)The State Government may appoint to a Board to work as its member such officials and non-officials as it may deem necessary, the total number being not less than three and not more than seven, one of whom shall be nominated as President. Non-official members may include experienced social welfare workers, particularly women social welfare workers, in the field of suppression of immoral traffic in women and girls.
