Section 6(1) in The Industries (Development And Regulation) Act, 1951
(1)The Central Government may, by notified order, establish for any scheduled industry or group of scheduled industries, a body of persons to be called a Development Council which shall consist of members who in the opinion of the Central Government are-(a)persons capable of representing the interests of owners of industrial undertakings in the scheduled industry or group of scheduled industries;(b)persons having special knowledge of matters relating to the technical or other aspects of the scheduled industry or group of scheduled industries;(c)persons capable of representing the interest of persons employed in industrial undertakings in the scheduled industry or group of scheduled industries;(d)persons not belonging to any of the aforesaid categories, who are capable of representing the interests of consumers of goods manufactured or produced by the scheduled industry or group of scheduled industries.
