(4)The Board shall consist of the following members, namely:--(a)a Chairman to be appointed by the Central Government;(b)three members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States;(c)[eight] [Substituted by Act 57 of 1985 ] members to be appointed by the Central Government to represent respectively:--(i)the Ministry of the Central Government dealing with Agriculture;(ii)the Ministry of the Central Government dealing with Commerce;(iii)the Ministry of the Central Government dealing with Finance;(iv)the Ministry of the Central Government dealing with Industrial Development;(v)the Indian Council of Agricultural Research;(vi)the Government of Andhra Pradesh;(via)[ the Government of Gujarat; and] [Inserted by Section 2. Act 36 of 1978 ](vii)the Government of Karnataka;(d)two members to be appointed by the Central Government, by rotation in the alphabetical order, to represent the Governments of tobacco-growing States [other than the State of Andhra Pradesh, Gujarat and Kanataka] [ Substituted by Section 2, Act 36 of 1978., for " other than the States of Andhra Pradesh and Karnataka".];(e)not more than [ten members] [Substituted and Inserted by Act 57 of 1985, Section 2 (w.e.f. 1.12.1985) ] to be appointed by the Central Government from amongst growers of tobacco, dealers and exporters (including packers) of tobacco and tobacco products, manufacturers of tobacco products and from amongst persons who, in the opinion of the Central Government, are experts in tobacco marketing or agricultural economics:[Provided that the number of members appointed under this clause from amongst the growers of tobacco shall not exceed six.] [ Substituted and Inserted by Act 57 of 1985, Section 2 (w.e.f. 1.12.1985)](f)[ the Agricultural Marketing Adviser to the Government of India, Department of Rural Development, ex officio; [Substituted and Inserted by Act 57 of 1985, Section 2 (w.e.f. 1.12.1985) ](g)the Executive Director, ex-officio.]
