Section 8(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)The Land Improvement Board shall consist of-(a)the Minister in charge of Agriculture who shall be the Chairman, ex-officio;(b)[ the Commissioner of Land Reforms, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bb)[ the Secretary to Government in-charge of Agriculture, ex-officio] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bb)[ the Secretary to the Government in the Department of Food and Agriculture, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).](bbb)[ the Secretary to Government in-charge of Environment and Forest, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](bbbb)[ the Secretary to Government in-charge of Rural Development, ex-officio;] [Inserted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 1965 (Tamil Nadu Act IV of 1965).](c)the Director of Agriculture, ex-officio;(d)[ the Director of Horticulture, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](e)[ the Chief Engineer (Agricultural Engineering), who shall be the Member-Secretary, ex-officio;] [Substituted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.](f)three members of the Legislative Assembly elected by it and one member of the [Legislative Council] [Now the Legislative Council was abolished.] elected by it; and(g)[three members who are active and progressive agriculturists] [Substituted for the words 'a member who is an active and progressive agriculturist' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] directly concerned with the cultivation of land, nominated by the Government.[xxx] [Omitted by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.]
