 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Prasar Bharati (Broadcasting Corporation of India) Act, 1990 4.Appointment of a Chairman and other members 1) The Chairman and the other members, except the ex officio Members, the Nominated Member and the elected Members shall be appointed by the President of India on the recommendation of a committee consisting of - a) the Chairman of the Council of States, who shall be the Chairman of the Committee. b) the Chairman of the Press Council of India established under Section 4 of the Press Council Act, 1978 (37 of 1978); and c) one nominee of the President of India. 2) No appointment of a Member shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of, the committee appointed under sub-section (1) 3) The Chairman and the Part-time Members shall be persons of
eminence in public life; the Executive Member shall be a person having special
knowledge or practical experience in respect of much matters as administration,
management, broadcasting, education, literature, culture, arts, music,
dramatics or journalism; the Member (Finance) shall be a person having special
knowledge or practical experience in respect of financial matters and the
Member (Personnel) shall be a person having special knowledge or practical
experience in respect of personnel management and administration.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back