Section 3(3) in The Micro, Small And Medium Enterprises Development Act, 2006
(3)The Board shall consist of the following members, namely:—(a)the Minister in charge of the Ministry or Department of the Central Government having administrative control of the micro, small and medium enterprises who shall be the ex officio Chairperson of the Board;(b)the Minister of State or a Deputy Minister, if any, in the Ministry or Department of the Central Government having administrative control of the micro, small and medium enterprises who shall be ex officio Vice-Chairperson of the Board, and where there is no such Minister of State or Deputy Minister, such person as may be appointed by the Central Government to be the Vice-Chairperson of the Board;(c)six Ministers of the State Governments having administrative control of the departments of small scale industries or, as the case may be, micro, small and medium enterprises, to be appointed by the Central Government to represent such regions of the country as may be notified by the Central Government in this behalf, ex officio;(d)three Members of Parliament of whom two shall be elected by the House of the People and one by the Council of States;(e)the Administrator of a Union territory to be appointed by the Central Government, ex officio;(f)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the micro, small and medium enterprises, ex officio;(g)four Secretaries to the Government of India, to represent the Ministries of the Central Government dealing with commerce and industry, finance, food processing industries, labour and planning to be appointed by the Central Government, ex officio;(h)the Chairman of the Board of Directors of the National Bank, ex officio;(i)the chairman and managing director of the Board of Directors of the Small Industries Bank, ex officio;(j)the chairman, Indian Banks Association, ex officio;(k)one officer of the Reserve Bank, not below the rank of an Executive Director; to be appointed by the Central Government to represent the Reserve Bank;(l)twenty persons to represent the associations of micro, small and medium enterprises, including not less than three persons representing associations of women’s enterprises and not less than three persons representing associations of micro enterprises, to be appointed by the Central Government;(m)three persons of eminence, one each from the fields of economics, industry and science and technology, not less than one of whom shall be a woman, to be appointed by the Central Government; and(n)two representatives of Central Trade Union Organisations, to be appointed by the Central Government; and(o)one officer not below the rank of Joint Secretary to the Government of India in the Ministry or Department of the Central Government having administrative control of the micro, small and medium enterprises to be appointed by the Central Government, who shall be the Member-Secretary of the Board, ex officio.
