Section 8(1) in Bombay Khadi and Village Industries Act, 1960
(1)Subject to any rules made in this behalf, a Board may from time to time constitute one or more committees for the purpose of securing the efficient discharge of its functions, and in particular for the purpose of securing that the functions are discharged with due regard to the circumstances and requirements of any particular khadi or village industry. Such committees may be constituted for any specified local areas:Provided that, a Board may constitute a divisional committee for each Revenue Division under its jurisdiction. Every such committee shall have a Chairman and may have a Member-Secretary. The Chairman and the Member-Secretary, if any, shall be appointed by the Board with the prior approval of the State Government. The remaining members of such committee may be appointed by the Board. The appointment of the Chairman and other members may be made from amongst the members of the Board or otherwise.
