(1)As soon as may be after the commencement of this Act, the Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Board to be called the [***] [The word " Indian" omitted by Act 54 of 1954, Section 6. ]Rubber Board(2)The Board shall be a body corporate by the name of the [***] [The word " Indian" omitted by Act 54 of 1954, Section 6. ]Rubber Board having perpetual succession and a common seal, with power to acquire and hold property, both movable and immovable, and to contract, and shall by the said name sue and be sued.(3)[ The Board shall consist of-(a)a Chairman to be appointed by the Central Government:(b)[ two members to represent the State of [Tamil Nadu], one of whom shall be a person representing rubber producing interest;(c)eight members to represent the State of Kerala, six of whom shall be persons representing the rubber producing interests, three of such six being persons representing the small growers;](d)ten members to be nominated by the Central Government, of whom two shall represent the manufacturers and four labour;(da)[ three members to be nominated by the Central Government of whom two shall be from the Department of Commerce and one from the Department of Agriculture and Co-operation] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ](e)three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States; and(f)the Rubber Production Commissioner, ex officio(4)The persons to represent the States of [Tamil Nadu] [Substituted by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for " Madras" (w.e.f. 14.1.1969).] and [Kerala] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, " Travancore-Cochin".] shall be elected or nominated as may be prescribed(5)Any officer of the Central Government when deputed by that Government in this behalf shall have the right to attend the meetings of the Board and take part in the proceedings thereof but shall not be entitled to vote(6)The Board shall elect from among its members a Vice-Chairman who shall exercise such of the powers, and perform such of the functions of the Chairman as may be prescribed or as may be delegated to him by the Chairman(7)The members of the Board shall receive from the Board such allowances as may be prescribed(8)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.] [Substituted by Act 54 of 1954, Section 6, for sub-sections (3), (4) and (5). ]
