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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5)(b) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(b)The members of the Authority, to be appointed by the Central Government, shall be as follows, namely:—
(i)the Agriculture Commissioner, Government of India, Department of Agriculture and Co-operation, New Delhi, ex-officio;
(ii)the Deputy Director General in charge of Crop Sciences, Indian Council of Agricultural Research, New Delhi, ex-officio;
(iii)the Joint Secretary incharge of Seeds, Government of India, Department of Agriculture and Co-operation, New Delhi, ex-officio;
(iv)the Horticulture Commissioner, Government of India, Department of Agriculture and Co-operation, New Delhi, ex-officio;
(v)the Director, National Bureau of Plant Genetic Resources, New Delhi, ex-officio;
(vi)one member not below the rank of Joint Secretary to the Government of India, to represent the Department of Bio-technology, Government of India, ex-officio;
(vii)one member not below the rank of Joint Secretary to the Government of India to represent the Ministry of Environment and Forests, Government of India, ex-officio;
(viii)one member not below the rank of Joint Secretary to the Government of India to represent the Ministry of Law, Justice and Company Affairs, Government of India, ex-officio;
(ix)one representative from a National or State level farmers’ organisation to be nominated by the Central Government;
(x)one representative from a tribal organisation to be nominated by the Central Government;
(xi)one representative from the seed industry to be nominated by the Central Government;
(xii)one representative from an agricultural University to be nominated by the Central Government;
(xiii)one representative from a National or State level women’s organisation associated with agricultural activities to be nominated by the Central Government; and
(xiv)two representatives of State Governments on rotation basis to be nominated by the Central Government.