The Export (Quality Control and Inspection) Act, 1963
3. Establishment of Export Inspection Council.
- The Central Government may, by
notification in the Official Gazette, establish, with effect from such date as
may be specified in the notification, a Council to be known as the Export
Inspection Council, which shall consist of--
- a Chairman to be appointed by
the Central Government;
- the Director of Inspection and
Quality Control, ex officio, who shall be the Secretary;
- the Honorary Adviser on Standardization to the Government of India and
Director of Indian standards Institution,
ex officio;
- the Agricultural Marketing
Adviser to the Government of India, ex officio;
- the Director-General of
Commercial Intelligence and Statistics, ex officio;
- 1*[fifteen] other members
nominated by the Central Government three of whom shall be persons representing
the agencies referred to in section 7.
- The
Council shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal, with power to acquire, hold and dispose of
property and to contract, and shall by he said name sue and be sued.
- The term of office of, and the
manner of filling casual vacancies among, the members of the
- Council
referred to in clauses (a) and (f) of sub-section (1) and the travelling and
daily allowances payable to
the members of the Council and the procedure to be followed in the discharge of
its functions by the Council shall be such as may be prescribed.
- No act or proceeding of the
Council shall be invalidated merely by reason of any vacancy in, or any defect
in the constitution of, the Council.
- Subject to such rules as may be
made by the Central Government in this behalf, the Council may appoint such
officers and other employees as it considers necessary for the purpose of
discharging its functions under this Act.
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