Section 4(4) in The Coconut Development Board Act, 1979
(4)The Board shall consist of the following members, namely:--(a)a non-executive Chairman, to be appointed by the Central Government;(aa)the Chief Executive Officer, to be appointed by the Central Government;(ab)the Joint Secretary to the Government of India, in-charge of Mission for Integrated Development of Horticulture, ex officio;(b)[the Horticulture Commissioner] [Substituted by Act 21 of 1987, Section 2, for " the Agriculture Commission" ] to the Government of India, ex officio;(c)the Director, Central Plantation Crops Research Institute (Indian Council of Agricultural Research), ex officio;(d)the Chairman of the Coir Board constituted under section 4 of the Coir Industry Act, 1953 (45 of 1953), ex officio;(e)three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States;(f)two members to be appointed by the Central Government to represent respectively the Ministries of the Central Government dealing with-- (i) Revenue: and (ii) Consumer Affairs;(g)four members to be appointed by the Central Government one each to represent the Governments of the States of Andhra Pradesh, Karnataka, Kerala and Tamil Nadu, being States where coconut is grown on a large scale;(h)four members to be appointed by the Central Government by rotation in the alphabetical order to represent the States of Assam, Bihar, Chhattisgarh, Goa, Gujarat, Maharashtra, Nagaland, Odisha, Telengana, Tripura, West Bengal and the Union territories of Andaman and Nicobar Islands, Lakshadweep and Puducherry;(i)six members to be appointed by the Central Government, two to represent the coconut growers of the State of Kerala and one each to represent the coconut growers of the States of Andhra Pradesh, Gujarat, Karnataka and Tamil Nadu;".(j)one member to be appointed by the Central Government to represent the coconut processing industry;(k)two members to be appointed by the Central Government to represent such other interests connected with the coconut industry as, in the opinion of that Government, ought to be represented:Provided that every appointment under clauses (g) and (h) shall be made on the recommendation of the State Government or, as the case may be, of the Union territory concerned.
