- The Commissioner shall be in charge of development programmes of the Board. Besides advising the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).] in technical and development matters and exercising powers that may be delegated to him by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).], he shall make technical advice available to the rubber growers.[48. Grading and marketing of rubber. - Every processor and every person referred to in Rule 39A shall grade and market his products in conformity with such standards as are specified by the Bureau of Indian Standards from time to time.] [Inserted by Notification No. G.S.R. 897(E), dated 12.12.2001 (w.e.f. 1.8.1955)]The First Schedule[See Rule 2 (vi)]Form A[See Rule 38 (3)]The Rubber BoardApplication for registration of estateTo be filled up in duplicate and sent to the Secretary, Rubber Board, Kottayam, Travancore-Cochin State.The application should reach the Secretary on or before.....(Please Type or Write in Block Letters)Note. - Separate applications should be submitted ill respect of estates situated in different Taluks or Districts.Reg. No.(Tobe filled up by the Board)
