(3)It shall also be the duty of the Board--(a)[ to advise the Central Government on all matters relating to production, supply, distribution, trade and commerce in silk-worm seed, the development of the silk industry and its products including export and import] [Substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ][* * * * *] [Clause (b) omitted by Act 21 of 1970, Section 3.](c)to prepare and furnish such [* * *] [The word "other" omitted by Act 21 of 1970, Section 3.] reports relating to the [* * *] [The word "raw" omitted by Act 31 of 1953, Section 6 (w.e.f. 25-3-1954).] silk industry as may be required by the Central Government from time to time.[8-A. Constitution of Central Silk-worm Seed Committee. - (1) The Central Government may, by notification in the Official Gazette, constitute for the purposes of this Act, a Committee to be called the Central Silk-worm Seed Committee consisting of-(a)the Vice-Chairperson of the Board who shall be the Chairperson of the Committee, ex officio;(b)(i)seven officials not below the rank of Deputy Secretary to the Government of India dealing with sericulture from the States-members;(ii)two experts from the field of silk-worm seed development-members;(iii)five persons to represent the sericulture sector of whom three shall be the farmers and two the reelers-members; to be nominated by the Central Government from amongst the members of the Board;(c)the Director of the National Silk-worm Seed Organisation to be nominated by the Central Government-member; and(d)Secretary of the Board who shall be the Secretary of the Committee, ex officio.
