35. Advisory Boards. 3[
(1) The Central Government may, for the whole or any part of the territories to which this Act extends, and each State Government may, for the whole or any part of the State, by notification in the Official Gazette, constitute an Advisory Board.]
(2) Every such Board shall consist of a chairman and not less than two other members. 4[
(3) 5[ ] The Central Government or the State Government, as the case may be, may 6[ by general or special order published in the Official Gazette]
(a) 7[ determine the number of members of which any such Board shall be constituted and the manner in which such members shall be appointed,]
(b) 8[ ] define the duties and regulate the procedure of any such Board,
(c) 8[ ] determine the tenure of office of the members of any such Board, and
(d) 8[ ] give directions as to the payment of fees to, and the travelling expenses incurred by, any member of any such Board in the performance of his duty.
(4) 6[ Every order made by the State Government under sub- section (3) shall be laid, as soon as may be after it is made, before the State Legislature.
(5) Every order made by the Central Government under sub- section (3) shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the order or both Houses agree that the order should not be made, the order shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that order.]