Section 6 in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006
6. Criteria for registration of extant variety
.-The suitability for registration of extant varieties which have been notified under section 5 of the Seeds Act, 1966 (54 of 1966) shall be examined by the Extant Variety Recommendation Committee to be constituted by the Authority. The Extant Variety Recommendation Committee will be comprised of [ten] [Substituted 'seven' by Notification No. G.S.R. 496(E), dated 15.6.2015 (w.e.f. 7.12.2006).] persons including one Farmers' Representative [one representative from the Seed Division of Department of Agriculture] [Inserted by Notification No. G.S.R. 496(E), dated 15.6.2015 (w.e.f. 7.12.2006).] and one Seed Industry Representative and other subject-matter specialists who shall be nominated by the Authority. The Extant Variety Recommendation Committee shall have three years tenure and Registrar of the Authority shall be the Ex officio Member Secretary of the Committee. On the basis of the recommendations of the Extant Variety Recommendation Committee, the extant variety of notified variety under the Seeds Act, 1966 shall be registered as per the provisions of the section 28 of the Protection of Plant Varieties and Farmers' Rights Act, 2001. The criteria of distinctiveness, uniformity and stability for registration of extant variety differ front species to species and they shall be notified by the Protection of Plant Varieties and Farmers' Rights Authority in the Gazette of India.
