Section 28(2) in THE NATIONAL INSTITUTES OF FOOD TECHNOLOGY, ENTREPRENEURSHIP AND MANAGEMENT ACT, 2021
(2)The Council shall consist of the following members, namely:—(a)the Minister in-charge of Food Processing Industries, Central Government — Chairperson, ex officio;(b)the Minister of the State for Food Processing Industries, Central Government— member, ex officio;(c)Chairperson, Food Safety and Standards Authority of India— member, ex officio;(d)the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Finance — member, ex officio;(e)the Chief Executive Officer, National Institution for Transforming India — member, ex officio;(f)the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Higher Education — member, ex officio;(g)three representatives of eminence from Food Processing Industry to be nominated by the Chairperson of the Council— members;(h)three eminent academicians known for their contribution in the field of food processing, to be nominated by the Chairperson of the Council — members;(i)three Members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States —members:Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being a Member of either House of Parliament;(j)the Secretary to the Government of India in-charge of the Ministry of the Central Government dealing with Food Processing Industries — Member-Secretary, ex officio.
