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State of Tamilnadu - Section

Section 3 in Tamil Nadu Palm Products Development Board Act, 1993

3. Establishment of Board.

(1)With effect on and from such date as the Government may, by notification, appoint in this behalf, there shall be established a Board to be called the Tamil Nadu Palm Products Development Board. It shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may, by the said name, sue and be sued.
(2)The Board shall consist of the following members, namely: -
(a)the Minister in-charge of the palm products industry, who shall be the President, ex-officio;
(b)nine non-official members from the following districts where there is much concentration of palmyrah trees and other palm trees, to be appointed by the Government, namely: -
(i) Kanyakumari One
(ii) Tirunelveli-Kattabomman and Chidambaranar One
(iii) Ramanathapurara One
(iv) Kamarajar, Pasumpon Muthuramalinga Thevar andMadurai One
(v) Tiruchirappalli, Thanjavur and Pudukottai One
(vi) Salem and Dharmapun One
(vh) Coimbatore and Periyar One
(viii) North Arcot-Ambedkar One
(ix) Chengalpattu-MGR One
(c)Secretary to Government in charge of the palm products industry, ex-officio;
(d)Secretary to Government in charge of Finance Department, ex-officio or his nominee not below the rank of Deputy Secretary to Government of that Department;
(e)Inspector-General of Police (Prohibition), ex-officio;
(f)Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board established under section 3 of the Tamil Nadu Khadi and Village Industries Board Act, 1959 (Tamil Nadu Act 18 of 1959), ex-officio;
(g)Chief Executive Officer to be appointed by the Government.
(3)The Vice-President shall be elected from among the non-official members.