10A. [ Association of Persons by Board. [Rule 10-A was inserted vide Tobacco Board (Second Amendment) Rules 1980 Published in the Gazette of India, Part-II, Section-3 (1), dated 5-9-1980.]
(1)The Board may associate with itself any person, either on its own or on the basis of recommendations from the Central Government, the State Governments Public Sector Undertakings, any other body or on the basis of representations from individuals or associations interested in the promotion of tobacco industry in complying with any of the provisions of the Act.(2)The tenure of such associated persons shall be the period upto which the Board is reconstituted or the period as decided by the Board, which ever is earlier.]
