5B. State Board 

(1) The Central Government may after consultation with the Government of any State by notification in the Official Gazette constitute for that State a Board of Trustees (hereinafter in this Act referred to as the State Board) in such manner as may be provided for in the Scheme.

(2) A State Board shall exercise such powers and perform such duties as the Central Government may assign to it from time to time.

(3) The terms and conditions subject to which a member of a State Board may be appointed and the time place and procedure of the meetings of a State Board shall be such as may be provided for in the Scheme.