Section 4(4) in The National Oilseeds And Vegetable Oils Development Board Act, 1983
(4)The Board shall consist of the following members, namely:-(a)the Minister in charge of the Ministry of the Central Government dealing with agriculture, who shall ex officio be the Chairman of the Board;(b)the Secretary in charge of the Ministry of the Central Government dealing with agricultural development, who shall ex officio be the Vice-Chairman of the Board;(c)the Agriculture Commissioner to the Government of India, ex officio;(d)the Director-General, Indian Council of Agricultural Research, ex officio;(e)three members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States;(f)one member to be appointed by the Central Government to represent the Planning Commission;(g)three members to be appointed by the Central Government to represent respectively the Ministries of the Central Government dealing with-(i)finance (revenue);(ii)commerce;(iii)civil supplies;(h)Executive Director, ex officio;(i)Financial Adviser to the Ministry of the Central Government dealing with agriculture, ex officio;(j)eleven members to be appointed by the Central Government to represent respectively the Governments of the States of Andhra Pradesh, Gujarat, Haryana, Madhya Pradesh, Maharashtra, Karnataka, Orissa, Punjab, Rajasthan, Tamil Nadu and Uttar Pradesh:Provided that every appointment under this clause shall be made on the recommendation of the Government of the State concerned;(k)five members to be appointed by the Central Government to represent respectively-(i)the State Trading Corporation of India Limited;(ii)the National Co-operative Development Corporation established under section 3 of the National Co-operative Development Corporation Act, 1962(26 of 1962);(iii)the National Dairy Development Board;(iv)the National Agricultural Co-operative Marketing Federation;(v)the National Bank for Agriculture and Rural Development established under section 3 of the National Bank for Agriculture and Rural Development Act, 1981(61 of 1981);(l)three members to be appointed by the Central Government to represent the oilseeds growers;(m)one member to be appointed by the Central Government to represent exporters of oilseeds, vegetable oils or other products derived from oilseeds;(n)one member to be appointed by the Central Government to represent the vegetable oils industry;(o)two members to be appointed by the Central Government to represent such other interests connected with the oilseeds industry or the vegetable oils industry as, in the opinion of that Government, ought to be represented.
