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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(2) in The Seeds Act, 1966

(2)The Board shall consist of the following members, namely:-
(i)a Chairman, to be nominated by the Central Government;
(ii)four members, to be nominated by the Central Government from out of the persons employed by the State Governments as Directors of Agriculture;
(iii)three members, to be nominated by the Central Government from out of the persons employed by the Agricultural Universities as Directors of Research;
(iv)thirteen persons, to be nominated by the Central Government to represent such interests as that Government thinks fit, of whom not less than four persons shall be representatives of seed producers or tradesmen;