Section 26(1) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(1)It shall be the responsibility of the Executive Director to ensure that for carrying out the functions and duties under sub-rule (1) of rule 17, the Board works in close liason with the State Governments, Union and other agencies, institutions and authorities, such as the Indian Council of Agricultural Research, the Agricultural Universities. Coconut Development Board and other institutions and organisations concerned with the Oilseeds industry and the Vegetable Oils industry and avoid duplication of efforts. it shall also be the responsibility of the Executive Director to ensure that in carrying out the functions and duties under sub-rule (1) of rule 27 proper measures are taken to protect the interests of small farmers and producers so that they may become participants in and beneficiaries of development and growth of oilseeds industry and the vegetable oils industry.
