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Union of India - Section

Section 3 in The Milk and Milk Product Order, 1992

3. Milk and Milk Product Advisory Board.

(1)As soon as may be after the commencement of this Order, but not later than [two hundred and seventy days] [Substituted by S.O. 111 (E), dated 17th February, 1993, for 'two hundred and twenty days'.] from such commencement, the Central Government shall, by notification in the Official Gazette, constitute a Board to be called the Milk and Milk Product Advisory Board which shall consist of the following namely,-
(I) Official Members.-  
(a) Secretary to the Government of India, Departmentof Animal Husbandry and Dairying, Ministry of Agriculture(exofficio). Chairman
(b) [** *] [Omitted by S.O. 111 (E), dated 17th February, 1993.]  
(c) Joint Secretary to the Government of India,Department of Industrial Development, Ministry of Industry(exofficio). Member
(d) Joint Secretary to the Government of India,Ministry of Food Processing Industries(ex officio). Member
(e) Additional Director General of Health Services,Government of India, Department of Health, Ministry of Health andFamily Welfare(ex officio). Member
(f) Director, National Dairy Research Institute,Indian Council of Agricultural Research, Karnal(ex officio). Member
(g) Managing Director, National Dairy DevelopmentBoard, Anand(ex officio). Member
(h) Managing Director, National Cooperative DairyFederation of India, Anand(ex officio). Member
(i) [ [[Inserted by S.O. 639 (E), dated 27th August,1993.]] one representative each from four States, notbelow the rank of Secretary in charge of Dairy Development inthat State by rotation: [[Inserted by S.O. 639 (E), dated 27th August,1993.]]  
  Provided that while constituting the Board dueregard shall given, as far as possible to give representation tothe four geographical regions of the country viz. North, East,South and West(ex-officio) [[Inserted by S.O. 639 (E), dated 27th August,1993.]] [Member] [[Inserted by S.O. 639 (E), dated 27th August,1993.]]
(II) Non-Official Members:  
(a) Two representatives from the cooperativedairying sector. Member  
(b) Two representatives from the private sector fromamongst those engaged in the business of milk or milk product. Member
(c) [One representative from Consumer Organisation. [[Inserted by S.O. 639 (E), dated 27th August,1993.]] Member] [[Inserted by S.O. 639 (E), dated 27th August,1993.]]
(III) [Secretary of the Board. [[Substituted by S.O. 111 (E), dated 17th February,1993.]]   Joint Secretary (Dairy Development), Departmentof Animal Husbandry and Dairying, Ministry of Agriculture(ex-officio) [[Substituted by S.O. 111 (E), dated 17th February,1993.]] Member-Secretary.] [[Substituted by S.O. 111 (E), dated 17th February,1993.]]
(2)The non-official members [* * *] [The words 'Member Secretary' omitted by S.O. 111 (E), dated 17th February, 1993.] of the Board, shall be appointed by the Central Government by notification, for a period of three years.[(2-A) The States referred to in clause (i) shall be represented in the Board for a period of three years.] [Inserted by S.O. 639 (E), dated 27th August, 1993.]
(3)The terms and conditions of appointment of the [* * *] [The words 'Member Secretary' omitted by S.O. 111 (E), dated 17th February, 1993.] the non-official members shall be such as the Central Government may from time to time determine.
(4)A non-official member [* * *] [The words 'Member Secretary' omitted by S.O. 111 (E), dated 17th February, 1993.] may resign from his office by a notice in writing addressed to the Chairman.
(5)In the absence of the Chairman, or for the duration for which there is no Chairman, as the case may be, the Joint Secretary to the Government of India, in charge of Dairy Development in the Department of Animal Husbandry and Dairying, Ministry of Agriculture shall act as Chairman.
(6)The Board shall meet at least four times in a calendar year.
(7)If any vacancy occurs due to death, resignation or otherwise in the office of any non-official member of the Board, the vacancy so caused shall be filled in accordance with the provisions of sub-paragraph (2) above and every person so appointed shall hold office for the remaining period for which the non-official member in whose place he is appointed would have held the Office.
(8)The quorum for the meeting of the Board shall be five members.
(9)The Board shall regulate its proceedings in such manner as deems proper, but on any matter on which the votes of the Board are equally divided, the Chairman or the person presiding over the meeting shall have a second or casting vote.