Section 3 in The Assam Debt Conciliation Act, 1936
3. Establishment of Debt Conciliation Board.
(1)The State Government may establish a Debt Conciliation Board for any district or part of a district. Such Board shall consist of three or more members not exceeding seven, including the Chairman to be appointed by the State Government, which may, for reasons to be recorded in writing, cancel any appointment or dissolve any Board.(2)The Chairman and every other member of a Board so established shall be appointed for a term not exceeding three years. Such Chairman or member shall, on the expiration of the period for which he has been appointed, be eligible for re-appointment.(3)A Board shall have such quorum as may be prescribed.(4)Where the members of a Board are unable to agree, the opinion of the majority shall prevail. Where a Board is equally divided the Chairman shall have a second or casting vote.
