4. Constitution of the Board and manner of filling vacancies. - (1) The Board shall consists of a Chairman and the following other members who, in the opinion of the Central Government are capable of representing the various categories mentioned in clauses (a) to (h) of sub-section (3) of Section 4 of the Act:
(a)(i)one person representing the Government of Assam;(ii)one person representing the Government of West Bengal;(iii)one person representing the [Tripura Administration] [Substituted by S.R.O. 1986, dated 16th May, 1957](iv)one person representing the Government of Madras;(v)one person representing the Government of Punjab;(vi)one person representing the Government of [Kerala]; [Substituted by S.R.O. 1986, dated 16th May, 1957](b)[ three persons representing Parliament (two for the Lok Sabha and one for the Rajya Sabha)] [Substituted by S.R.O. 1986, dated 16th May, 1957](c)thirteen persons representing owners of tea estates and gardens and growers of tea;(d)seven persons representing persons employed on tea estates and gardens;(e)three persons representing dealers including both exporters and internal traders of tea;(f)two persons representing manufacturers, who manufacture and pack tea in containers up to [6 kilograms]; [Published in the Gazette of India, Extraordinary, 1954, Pt. II, Section 3, page 415](g)[two] [Substituted by S.R.O. 1986, dated 16th May, 1957] persons representing consumers;(h)four persons representing other interests.(2)The Central Government may make such consultations as may be necessary before appointing members of the Board.(3)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 the vacancy.
