(1)As soon as may be after the commencement of this Act, the Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Board to be called the Central Silk 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 the following members, namely:-(a)a chairperson to be appointed by the Central Government;(b)[ not more than three officials to be nominated by the Central Government, one of whom shall be the head of the Silk Division in the Ministry of Textiles as the Vice-Chairperson and one shall be the Secretary of the Board, both being the officers not below the rank of Joint Secretary to the Government of India] [Substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ]Provided that it shall be lawful for any such official to depute in the prescribed circumstances another official to attend any meeting of the Board on his behalf;(c)six persons to be elected by Parliament, four from the House of the People by the members of the House of the People and two from the Council of States by the members of the Council of States;[Provided that a member of Parliament shall, upon ceasing to be a member of the House of the People or as the case may be, the Council of States, cease to be a member of the Board] [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ](d)[five persons] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "four persons".] to be nominated by the Government of [Karnataka] [Substituted by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for "Mysore" (w.e.f 1-11-1973).], one of whom shall represent the filature raw silk industry and two shall represent the rest of the sericulture industry;(e)[one person] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "two persons".] to be nominated by the Government of [Tamil Nadu] [Substituted by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for "Madras" (w.e.f. 14-1-1969).];(f)two persons to be nominated by the Government of West Bengal;(g)[ one person to be nominated by each of the Governments of Andhra Pradesh, Assam, Bihar, Chhattisgarh, Gujarat, Jharkhand, Madhya Pradesh, Uttar Pradesh and Uttaranchal] [Substituted by Act 42 of 2006 (w.e.f. 13.9.2006) ](h)one person to be nominated by the Government of Jammu and Kashmir:--(i)not more than three persons to be nominated by the Central Government to represent the producers of raw silk and areas other than the States specified in clauses (d) to (g) inclusive;(j)eight persons to be nominated by the Central Government, of whom one shall represent the spun silk industry, one the silk throwing and twisting industry, one the silk weaving industry, one labour; and two of them shall be experts in sericulture.](4)The members of the Board shall receive from its funds such travelling and other allowances as may be prescribed.[4A. Disqualification for being nominated or appointed as a member of Board. - A person shall be disqualified for being nominated or appointed or for continuing as a member, if he-(a)is not a citizen of India; or(b)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)is an undischarged insolvent; or(d)has become physically or mentally incapable of acting as a member; or(e)has acquired such financial or other interest as is likely to affect prejudicially his function as a member]
