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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Rubber Rules, 1955

(2)
(i)There shall also be a Research and Development Committee consisting of -
(a)The Chairman who shall be the ex-officio Chairman thereof,
(aa)[ the Executive Director;] [Inserted by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).]
(b)Director of Research of the Board,
(c)The Rubber Production Commissioner,
(d)Three other members to be elected by the members of the Board from among themselves in such manner as may be laid down by the Board and
(e)Three scientists or technologists to represent the Council of Scientific and Industrial Research, the Indian Council of Agricultural Research and the rubber manufacturing industry.
(ii)It shall be the duty of the Research and Development Committee
(a)To examine and recommend scientific and technological research projects, schemes and programmes and undertake periodic evaluation and review thereof
(b)To examine and recommend development and extension project schemes and programmes, in relation to rubber industry and undertake periodic evaluation and review thereof and
(c)To carry out any duty which may be delegated by the Board from time to time.