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Seeds Act, 1966 8A. The Central Seed Certification Board (1) The Central Government shall, by notification in the Official Gazette, establish a Central Seed Certification Board (hereinafter referred to as the Board) to advise the Central Government and the State Governments on all matters relating to certification, and to co-ordinate the functioning of the agencies established under section 8. (2) The Board shall consist of the following members, namely:- (i) a Chairman to be nominated by the Central Government; (ii) four members, to be nominated by the Central Government from out of the persons employed by the State Governments as Directors of Agriculture; (iii) three members, to be nominated by the Central Government from out of the persons employed by the Agricultural Universities as Directors of Research; (iv) thirteen persons, to be nominated by the Central Government to represent such interests as that Government thinks fit, of whom not less than four persons shall be representatives of seed producers or tradesmen. (3) A member of the Board shall, unless his seat becomes vacant earlier by resignation or otherwise, be entitled to hold office for two years from the date of his nomination: Provided that a person nominated under clause (ii) or clause (iii) of sub-section (2) shall hold office only for so long as he holds the appointment by virtue of which his nomination was made.    |
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