(3)[The Board shall consist of such number of members, not exceeding thirty-two, as may be prescribed, and unless the rules made in this behalf otherwise provide, the Board shall consist of the following members, namely:-] [Please see Chapter II of Spices Board Rules, 1987.](a)a Chairman(b)three Members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States;(c)three members to represent respectively the Ministries of the Central Government dealing with:(i)Commerce;(ii)Agriculture; and(iii)Finance;(d)six members to represent the growers of spices;(e)eleven members to represent the exporters of spices;(f)three members to represent major spice producing States;(g)five members, one each to represent:-(i)the Directorate of Cocoa, Arecanut and Spices Development, Calicut;(ii)the Indian Institute of Packaging, Bombay(iii)the Central Food Technological and Research Institute, Mysore(iv)the Regional Research Laboratory, Trivandrum; and(v)the Central Plantation Crops Research Institute, Kasargode.
