Section 11 in The Bihar Khadi and Village Industries Act, 1956
11. Constitution of the Advisory Council.
(1)To Advise and assist the Board in the discharge of its functions under this Act, the State Government may, by notification in the Official Gazette, constitute an Advisory Council to be called the Bihar Khadi and Village Industries Advisory Council, consisting of a Chairman and such number of other members, not exceeding fourteen, as are, in the opinion of the State Government, interested in the development of khadi and village industries:Provided that the President of the Board may also be the Chairman of the Advisory Council.(2)The term of office of the Chairman and other members of the Advisory Council shall be three years from the date of the publication of their names in the Official Gazette:Provided that the State Government may, if it thinks expedient, dissolve, at any time, the Advisory Council or accept the resignation of any member of the Advisory Council or direct that any person shall cease to be a member thereof; and any such action of the State Government shall not be questioned in any Court.(3)The business of the Advisory Council shall be conducted in such manner as may be prescribed.(4)The non-official members of the Advisory Council shall be paid such allowances from the funds of the Board as may be prescribed.
