(1)The Central Government may make such consultations as it thinks fir before appointing members to be appointed under the provisions contained in clauses (c), (d) and (e) of Sub-Section (4) of Section 4.[Provided that while appointing members to represent growers of tobacco under clause (e) of Sub-section (4) of section 4; the Government shall appoint only registered growers as members.Provided further that at least two such members shall be from small or marginal growers.] [Provisos to sub-rule (1) of rule 3 was inserted vide Tobacco Board (Amendment) Rules 1988 published in the (Extraordinary) Part-II, Section-3 (i), dated 16-5-1988.]Note:- For the purpose of the second proviso, a small grower is one whose holding does not exceed two hectares of wet land or four hectares., of dry land and a marginal grower is one whose holding does not exceed one hectare of wet land or two hectares of dry land.(2)When a member of the Board dies or resigns or is deemed to have resigned or is removed from office or becomes incapable of acting, the Central Government may by notification in the Official Gazette appoint a person to fill that vacancy;Provided that where the vacancy is one which was held by the outgoing member by virtue of his membership of Parliament under clause (b) of Sub-Section (4) of Section 4 the appointment of the next incumbent of that vacancy shall be on the basis of fresh election by that House of Parliament to which the outgoing member belonged.
