Section 4(1) in The West Bengal Khadi And Village Industries Board Act, 1959
(1)The Board shall consist of such number of members not exceeding eleven, as the State Government may, by notification in the Official Gazette, appoint, of whom :-(a)one shall be the Secretary, Development and Planning Department, Government of West Bengal, or his nominee not below the rank of a Deputy Secretary of the State Government;(b)one shall be the Secretary, Cottage and Small Scale Industries Department, Government of West Bengal, or his nominee, being an officer dealing with Khadi and Village Industries matters, not below the rank of a Deputy Secretary of the State Government;(c)one shall be the Secretary, Finance Department, Government of West Bengal, or his nominee, not below the rank or a Deputy Secretary of the State Government;(d)one shall be the Director, Cottage and Small Scale Industries, Government of West Bengal or his nominee, not below the rank of a Joint Director;(e)such number of non-officials who in the opinion of the State Government have shown active interest in the production and development of Khadi or Village Industries:Provided that at least one of the non-official members so appointed, shall be a person belonging to a Scheduled Caste or Scheduled Tribe, the words "Scheduled Caste and Scheduled Tribe" having the same meaning as defined in the Constitution of India.
