Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Khadi And Village Industries Board (Amendment) Act, 2008 9 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 5 Of U.P. Act No. 10 Of 1960 3. Amendment Of Section 6-A Uttar Pradesh Khadi And Village Industries Board (Amendment) Act, 2008 9 of 2008 An Act further to amend the Uttar Pradesh Khadi and Village Industries Board Act, 1960 It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 4, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 5th March, 2008, pp. 2-3 1. Short Title :- This Act may be called the Uttar Pradesh Khadi and Village Industries Board (Amendment) Act, 2008. 2. Amendment Of Section 5 Of U.P. Act No. 10 Of 1960 :- I n Section 5 of the Uttar Pradesh Khadi and Village Industries Board Act, 1960, hereinafter referred to as the principal Act, for sub-section (2) the following sub-section shall be substituted, namely:-- "(2) The State Government shall appoint a Vice-Chairman from amongst non-official members.". 3. Amendment Of Section 6-A :- In Section 6-A of the principal Act, in sub-section (1) for the words "two years" the words "one year" shall be substituted.