- The Board shall consist of the following :(a)Commissioner and the Secretary to the State Government, incharge of Agriculture Production and Rural Development, who shall be the Chairman of the Board, ex-officio;(b)The Chairman, Pradeshik Co-operative Dairy Federation Ltd., ex- officio, who shall be the Vice-Chairman of the Board, ex -officio;(c)the Secretary to the State Government, Finance Department, Uttar Pradesh, ex -officio;(d)Special Secretary or Joint Secretary, as the case may be, to the State Government in the Pashudhan Department Uttar Pradesh, ex officio;(e)the Director of Animal Husbandry, Uttar Pradesh, ex officio;(f)the Director of Agriculture, Uttar Pradesh, ex officio;(g)the Registrar, Co-operative Societies, Uttar Pradesh, ex officio;(h)the Director of Medical and Health Services, Uttar Pradesh, ex officio;(i)four representatives of milk producers, unions, to be nominated by the State Government;(j)two representatives of dairies registered under the Industries (Development and Regulation) Act, 1951, in Uttar Pradesh, to be nominated by the State Government;(k)two persons representing the consumers' interests, to be nominated by the State Government; and(l)the Milk Commissioner, ex-officio, who shall be the Member-Secretary of the Board.
