The Khadi and Industries Commission Act, 1956
4. Establishment and constitution of
the Commission.
- 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 issued
- The Commission shall consist of the
following members appointed by the Central Government, namely:--
- six non-official members having specialised
knowledge and experience of khadi and village industries and representing such
six geographical zones of the country, as may be prescribed;
- two non-official members having
expert knowledge and experience in one or more of the following disciplines,
namely:--Economics, Planning, Rural Development, Science and Technology or
Technical Education and Training;
- one Financial Adviser, who shall also
be the Chief Accounts Officer of the Commission, ex-officio; and
- a Chief Executive Officer,
ex-officio
Provided that the ex-officio members
shall not have the right to vote in any of the matters discussed at a meeting
of the Commission.
- The Central Government may appoint
one of the members appointed under clause
- of sub-section (2) to be the chairman
who shall be a full-time member.]
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