(3)[ The Board shall consist of-(a)a Chairman to be appointed by the Central Government:(b)[ two members to represent the State of [Tamil Nadu], one of whom shall be a person representing rubber producing interest;(c)eight members to represent the State of Kerala, six of whom shall be persons representing the rubber producing interests, three of such six being persons representing the small growers;](d)ten members to be nominated by the Central Government, of whom two shall represent the manufacturers and four labour;(da)[ three members to be nominated by the Central Government of whom two shall be from the Department of Commerce and one from the Department of Agriculture and Co-operation] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ](e)three members of Parliament of whom two shall be elected by the House of the People and one by the Council of States; and(f)the Rubber Production Commissioner, ex officio
