(3)The Board shall consist of the following members, namely:-(i)the Director General of Health Services, exofficio, whoshall be the Chairman;(ii)the Drugs Controller, India, ex officio;(iii)the Plant Protection Adviser to the Government of India, ex officio;(iv)the Director of Storage and Inspection, Ministry of Food, Agriculture, Community Development and Co-operation (Department of Food), ex officio;(v)the Chief Advisor of Factories, exofficio;(vi)the Director, National Institute of Communicable Diseases, ex officio;(vii)the Director General, Indian Council of Agricultural Research, ex officio;(viii)the Director General, Indian Council of Medical Research, ex officio;(ix)the Director, Zoological Survey of India, exofficio;(x)the Director General, Indian Standards Institution, ex officio;(xi)the Director General of Shipping or, in his absence, the Deputy Director General of Shipping, Ministry of Transport and Shipping, ex officio;(xii)the Joint Director, Traffic (General), Ministry of Railways (Railway Board), ex officio;(xiii)the Secretary, Central Committee of Food Standards, ex officio;[(xiii-a) the Animal Husbandry Commissioner, Department of Agriculture, ex officio;(xiii-b) the Joint Commissioner (Fisheries), Department of Agriculture, ex officio;(xiii-c) the Deputy Inspector General of Forests (Wild Life), Department of Agriculture, ex officio;(xiii-d) the Industrial Adviser (Chemicals), Directorate General of Technical Development, ex officio;](xiv)one person to represent the Ministry of Petroleum and Chemicals, to be nominated by the Central Government;(xv)one pharmacologist to be nominated by the Central Government;(xvi)one medical toxicologist to be nominated by the Central Government;(xvii)one person who shall be in charge of the department dealing with public health in a State, to be nominated by the Central Government;(xviii)two persons who shall be Directors of Agriculture in States, to be nominated by the Central Government;(xix)four persons, one of whom shall be an expert in industrial health and occupational hazards, to be nominated by the Central Government;(xx)one person to represent the Council of Scientific and Industrial Research, to be nominated by the Central Government;(xxi)[ one ecologist to be nominated by the Central Government.] [ Inserted by Act 24 of 1977, Section 2 (w.e.f. 2.8.1977).]
