Section 5(1) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(1)(a)The State Government may for the purpose of settlement between debtors and their creditors establish Debt Conciliation Boards.(b)The State Government shall define the local limits of the area in which a Board shall have jurisdiction.(c)Such Board shall consist of a chairman and one or more members to be appointed by the State Government. Provided that no act done or proceeding taken by a Board under this Act shall be called into question on the grounds merely of the existence of any vacancy in any Board.(d)The chairman and every member of a Board so established shall be appointed for a term not exceeding three years, but shall be eligible for reappoinment on the expiry of his term.(e)The quorum of a Board shall be prescribed by the State Government.(f)Where the Chairman and members of a Board are not unanimous, the opinion of the majority shall prevail, and, if the Board is equally divided the Chairman shall exercise a casting vote.
