Section 4 in The Khadi And Village Industries Commission Act, 1956
4. Establishment and constitution of the Commission.
(1)With effect from such date as the Central Government may, by notification in the Official Gazette, fix in this behalf, there shall be established a Commission to be called the Khadi and village Industries Commission which shall be a body corporate having perpetual succession and a common seal, with power to acquire, hold and dispose of property and to contract, and may by the said name sue and be sued.(1A)[ Save as otherwise provided under this Act and the rules made thereunder, the exercise of all powers and discharge of all functions under this Act, including general superintendence, direction and management of day-to-day affairs of the Commission, shall vest in the Commission] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ](2)[ The Commission shall consist of the following members appointed by the Central Government, namely:--(a)six non-official members [having specialised knowledge and not less than ten years of experience of khadi or village industries] and representing such six geographical zones of the country, as may be prescribed;(b)[ four non-official members of whom each member shall be from the following disciplines, namely:- [Substituted by Act 10 of 2006 (w.e.f. 22.3.2006) ](i)one member having expert knowledge and experience in Science and Technology;(ii)one member having expert knowledge and experience in Marketing;(iii)one member having expert knowledge and experience in Rural Development; and(iv)one member having expert knowledge and experience in Technical Education and Training](ba)[ the Chairman of the State Bank of India constituted under subsection (1) of section 3 of the State Bank of India Act, 1955 (23 of 1955) or an officer not below the rank of the Deputy Managing Director as may be nominated by the Chairman of the State Bank of India-ex-officio] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ](c)[ a Chief Executive Officer, ex-officio; and [Substituted by Act 10 of 2006 (w.e.f. 22.3.2006) ](d)a Financial Adviser, who shall also be the Chief Accounts Officer of the Commission, ex-officio][Substituted by Act 12 of 1987 s. 4, (w.e.f. 24.7.1987)](3)The Central Government may appoint one of the members appointed under clause (a) of sub-section (2) to be the chairman who shall be a full-time member.]
