(1)There shall be an Executive Committee consisting of(a)The Chairman who shall be the ex-officio Chairman thereof,(b)The Vice-Chairman,(ba)[ the Executive Director;] [Inserted by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).](c)The Rubber Production Commissioner and(d)Two other members to be elected by the members of the Board from among themselves in such manner as may be laid down by the Board(2)(i)There shall also be a Research and Development Committee consisting of -(a)The Chairman who shall be the ex-officio Chairman thereof,(aa)[ the Executive Director;] [Inserted by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).](b)Director of Research of the Board,(c)The Rubber Production Commissioner,(d)Three other members to be elected by the members of the Board from among themselves in such manner as may be laid down by the Board and(e)Three scientists or technologists to represent the Council of Scientific and Industrial Research, the Indian Council of Agricultural Research and the rubber manufacturing industry.(ii)It shall be the duty of the Research and Development Committee(a)To examine and recommend scientific and technological research projects, schemes and programmes and undertake periodic evaluation and review thereof(b)To examine and recommend development and extension project schemes and programmes, in relation to rubber industry and undertake periodic evaluation and review thereof and(c)To carry out any duty which may be delegated by the Board from time to time.(3)Nothing in this rule shall derogate from the power of the Board to constitute, for such period as may be specified in each individual case, any other Standing Committee or any ad hoc committee for any of the purposes mentioned in Section 8 or Section 8A. The Chairman of the Board shall be ex-officio Chairman of all Committees constituted under this rule.
