(4)The Board shall consist of the following members, namely:-(a)the Secretary in charge of the Ministry of the Central Government dealing with textiles, who shall be the ex officio Chairperson of the Board;(b)three Members of Parliament of whom two shall be elected from among themselves by the members of the House of the People and one from among themselves by the members of the Council of States;(c)the Additional Secretary and Financial Adviser, Ministry of Textiles, Government of India, ex officio ;(d)the Joint Secretary (Jute) in the Ministry of Textiles, Government of India, ex officio ;(e)two members of the rank of Joint Secretary to be nominated by the Central Government to represent respectively the ministries of the Central Government dealing with-(i)agriculture, and(ii)food and public distribution;(f)three members to be nominated by the Central Government by rotation in the alphabetical order to represent respectively the Governments of the States of Andhra Pradesh, Assam, Bihar, Meghalaya, Orissa, Tripura and West Bengal; the nomination shall be from officials of the State Government holding the rank of Secretary to the State Government and dealing with Jute or Textile matters;(g)three members of jute farmers of which one from State of West Bengal and two from other States on retational basis to be nominated by the Central Government;(h)three members of jute workers of which one from State of West Bengal and two from other States nominated by the Central Government on rotational basis;(i)two experts from the field of jute technology and related field to be nominated by the Central Government;(j)two members from the "micro enterprises", "small enterprises" "medium enterprises" dealing in jute industry to be nominated by the Central Government.Explanation .-For the purpose of this clause, the expression "medium enterprise", "micro enterprise" and "small enterprise" shall have the meanings respectively assigned to them in clause (g), clause (h) and clause (m) of section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);(k)two members to be appointed by the Central Government to represent the jute industry in the organized sector;(l)two members to be appointed by the Central Government to represent the jute industry in the decentralized sector;(m)two members to be appointed by the Central Government to represent the exporters of jute products;(n)the Director, Indian Jute Industries Research Association, ex officio ;(o)the Principal, Institute of Jute Technology, ex officio ;(p)the Director, National Institute of Research on Jute and Allied Fibre Technology, Kolkata, ex officio ;(q)the Director, Central Research Institute for Jute and Allied Fibres, ex officio ;(r)the Chairman and Managing Director, Jute Corporation of India, ex officio ;(s)the Jute Commissioner, ex officio ;(t)the Secretary, National Jute Board, who shall be the ex officio Member-Secretary of the Board.
