Section 4A in The West Bengal Khadi And Village Industries Board Act, 1959
4A. [ Disqualification to become a member of the Board. [Section 4A inserted by W.B. Act 35 of 1983.]
- A person shall not be qualified to be a member of the Board if he is a member of a Co-operative Society or a Registered Institution who individually or which after having received assistance from the Khadi Commission/Board has defaulted in making punctual repayment. If after appointment it comes to the notice of the Government that any member of the Board attracts the above disqualification, the Government shall cancel his appointment and may make new appointment in his place.]
