Section 3(4) in The Jute Manufactures Development Council Act, 1983
(4)The Council shall consist of the following members, namely:--(a)a Chairman to be appointed by the Central Government;(b)such number of members not exceeding eight as the Central Government may think fit to be appointed by it from among the Ministries of the Central Government dealing with--(i)agriculture;(ii)commerce (textiles);(iii)finance;(iv)industry;(v)civil supplies;(vi)co-operation;(c)six members to be appointed by the Central Government by rotation in the alphabetical order to represent respectively the Governments of the States of Andhra Pradesh, Assam, Bihar, Meghalaya, Orissa, Tripura and West Bengal in which jute is cultivated on a large scale:Provided that such appointment shall be made on the recommendation of the Government of the State concerned;(d)four members to be appointed by the Central Government to represent the producers of jute manufactures;(e)two members to be appointed by the Central Government to represent the exporters of jute manufactures;(f)three members to be appointed by the Central Government to represent the growers of jute;(g)three members to be appointed by the Central Government to represent the interests of workmen employed in factories producing jute manufactures;(h)five members to be appointed by the Central Government from amongst persons who, in the opinion of the Central Government, are experts in jute technological research, jute marketing or agricultural economics.
