Section 28 in THE NATIONAL INSTITUTES OF FOOD TECHNOLOGY, ENTREPRENEURSHIP AND MANAGEMENT ACT, 2021
28. Establishment of Council.—
(1)With effect from such date as the Central Government may, by notification, specify in this behalf, there shall be established a central body to be called the Council.(2)The Council shall consist of the following members, namely:—(a)the Minister in-charge of Food Processing Industries, Central Government — Chairperson, ex officio;(b)the Minister of the State for Food Processing Industries, Central Government— member, ex officio;(c)Chairperson, Food Safety and Standards Authority of India— member, ex officio;(d)the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Finance — member, ex officio;(e)the Chief Executive Officer, National Institution for Transforming India — member, ex officio;(f)the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Higher Education — member, ex officio;(g)three representatives of eminence from Food Processing Industry to be nominated by the Chairperson of the Council— members;(h)three eminent academicians known for their contribution in the field of food processing, to be nominated by the Chairperson of the Council — members;(i)three Members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States —members:Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being a Member of either House of Parliament;(j)the Secretary to the Government of India in-charge of the Ministry of the Central Government dealing with Food Processing Industries — Member-Secretary, ex officio.(3)The Central Government may, by order, designate one amongst the members as Vice-chairperson to the Council.
