Section 7 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
7. Constitution of Board.
(1)The Board of Directors shall consist of the [Chairman-cum-Managing Director] [For the words 'Chairman' the words 'Chairman-cum-Managing Director Subs, and Word 'Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.], Vice-Chairman, [x x x] [For the words 'Chairman' the words 'Chairman-cum-Managing Director Subs, and Word 'Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] and the following other directors, namely:-(a)the Secretary to the Government in the General Administration Department or his nominee, ex-officio;(b)the Secretary to the Government in the Finance Department or his nominee, ex-officio;(c)the Agricultural Production Commissioner, Himachal Pradesh or his nominee, ex-officio;(d)the Director of Industries, Himachal Pradesh or his nominee, ex-officio;(e)[ five other Directors to be nominated by the State Government, not less than three of whom may be ex-servicemen.] [Clause (e) sub, vide Act No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.](2)[ The Chairman-cum-Managing Director shall be an ex-servicemen holding a Class I post while in service. The Vice-Chairman shall be non-official person. The Chairman-cum-Managing Director and the Vice-Chairman shall be appointed by the Government and shall hold office during the pleasure of the Government.(3)The Directors referred to in clause (e) of sub-section (1) shall hold office during the pleasure of the Government.] [Sub-sections (2) and (3) subs, (4) and (5) omitted and (6) added vide Act No 16 of 1981 repealed by Act No. 13 of 1984 elective w.e.f. 25-8-1981.](4)[ X X X X X(5)X X X X X] [Sub-sections (2) and (3) subs, (4) and (5) omitted and (6) added vide Act No 16 of 1981 repealed by Act No. 13 of 1984 elective w.e.f. 25-8-1981.](6)[ The Board shall have Secretary-cum-Chief Accounts Officer who shall be appointed by the Government on such terms and conditions as the Government may prescribe.] [Sub-sections (2) and (3) subs, (4) and (5) omitted and (6) added vide Act No 16 of 1981 repealed by Act No. 13 of 1984 elective w.e.f. 25-8-1981.]
