Section 4(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(1)The Authority shall consist of,-(a)a Chairperson to be appointed by the Government, from amongst the persons holding the post of Agricultural Production Commissioner or Secretary to Government, Agriculture department;(b)five ex-officio members, namely:-(i)Commissioner or Director, Agricultural Marketing and Agri Business as Member Secretary;(ii)the Commissioner or Director of Agriculture;(iii)the Commissioner or Director of Horticulture and Plantation Crops;(iv)the Commissioner or Director of Animal Husbandry and Veterinary Services; and(v)Joint Commissioner of Revenue Administration(c)two members to be nominated by the Government to represent the Food Processors or Exporters or Bulk contract farming purchasers linked with retail chain, as non- official members;(d)two members to be nominated by the Government, to represent the farmers or farmers groups or association, by whatever name it is called, as non-official members;(e)an expert in Agricultural Economics nominated by the Government:Provided that no person shall be nominated as a non-official member more than twice.
