4. Establishment and constitution of the Coir Board .-(1) With effect from such date as the Central Government may, by notification in the Official Gazette, specify in this behalf, there shall be [established] for the purposes of this Act a Board to be called the Coir Board.
(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue and be sued.(3)The Board shall consist of a Chairman and such number of other members not exceeding forty as the Central Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among persons who are in its opinion capable of representing¬-(a)growers of coconuts and producers of husks and coir yarn;(b)persons engaged in the production of husks, coir and coir yarn and in the manufacturer of coir products;(c)manufacturers of coir products;(d)dealers in coir, coir yarn and coir products, including both exporters and internal traders;(e)Parliament;(f)the Governments of the principal coconut growing States;(g)such other persons or class of persons who, in the opinion of the Central Government, ought to be represented on the Board.(4)The number of persons to be appointed as members from each of the categories specified in sub-section (3), the term of office, of the procedure to be followed in the discharge of their functions by, and the manner of filling vacancies among, the members of the Board shall be such as may be prescribed.(5)Any officer of the Central Government when deputed by that Government in this behalf shall have the right to attend meetings of the Board and take part in the proceedings thereof but shall not be entitled to vote.
