(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)growers of coconuts and producers of husks and coir yarn;(b)persons engaged in the production of husks, coir and coir yarn and in the manufacturer of coir products;(c)manufacturers of coir products;(d)dealers in coir, coir yarn and coir products, including both exporters and internal traders;(e)Parliament;(f)the Governments of the principal coconut growing States;(g)such other persons or class of persons who, in the opinion of the Central Government, ought to be represented on the Board.
