The Central Silk Board Act, 1948

[Act No. 61 of 1948]

[20th September, 1948.]

Contents
Sections	Particulars
Title	Central Silk Board Act, 1948
1.	Short title and extent
2.	Declaration as to expediency of Union control
3.	Definitions
4.	Constitution of the Board
4A.	Disqualification for being nominated or appointed as a member of Board
5.	Power of the Central Government in default of nominations
6.	Vice-Chairperson and Standing Committee
7.	Secretary of the Board
8.	Functions of the Board
8A.	Constitution of Central Silk-worm Seed Committee
8B.	Powers and functions of Committee
8C.	Power to notify kinds or varieties of silk-worm seeds
8D.	Hybrid Authorisation Committee
8E.	Registration Committee
8F.	Constitution of Seed Certification Agency
8G.	Constitution of Central Seed Testing Laboratories
8H.	Appointment of Seed Officers
8I.	Export and Import of Silk-worm Seed
8J.	Statement by silk-worm seed producers
9.	Funds of the Board
10.	Imposition of cess on certain kinds of silk
11.	Control by the Central Government
12.	Accounts of the Board
12A.	Annual report
13.	Power of Central Government to make rules
13A.	Power to make regulations
13B.	Laying of rules, regulations and notifications
14.	Penalties
14A.	Penalty for contravention of sections 8C and 8E
15.	[Omitted.]
15A.	[Omitted.]
16.	Bar of legal proceedings
16A.	Effect of Act and rules, etc., inconsistent with other enactments
17.	[Omitted.]