(3)The Board shall consist of a Chairman and such number of other members not exceeding forty as the Central Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among persons who are in its opinion capable of representing,-(a)owners of tea estates and gardens and growers of tea;(b)persons employed in tea estates and gardens;(c)manufacturers of tea;(d)dealers including both exporters and internal traders of tea;(e)consumers;(f)Parliament;(g)the Governments of the principal tea growing States;(h)such other persons or class of persons, who, in the opinion of the Central Government, ought to be represented on the Board.[(3-A) It is hereby declared that the office of member of the Board shall not disqualify its holder for being chosen as, or for being, a member of either House of Parliament.]
