Section 5(2) in The Industries (Development And Regulation) Act, 1951
(2)The Advisory Council shall consist of a Chairman and such other members, not exceeding thirty in number, all of whom shall be appointed by the Central Government from among persons who are in its opinion capable of representing the interest of-(a)owners of industrial undertakings in scheduled industries;(b)persons employed in industrial undertakings in scheduled industries;(c)consumers of goods manufactured or produced by scheduled industries;(d)such other class of persons including primary producers, as in the opinion of the Central Government, ought to be represented on the Advisory Council.
