4. Constitution of the Board.-
(1) As soon as may be after the commencement of this Act, the Central Government shall, by notification in the Official Gazette, constitute for the purposes of this Act a Board to be called the Central Silk Board.
(2) The Board 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, both movable and immovable, and to contract, and shall by the said name sue and be sued.
2[(3) The Board shall consist of the following members, namely:-
(a) a 3[Chairperson] to be appointed by the Central Government;
4[(b) not more than three officials to be nominated by the Central Government, one of whom shall be the head of the Silk Division in the Ministry of Textiles as the 5[Vice-Chairperson] and one shall be the Secretary of the Board, both being the officers not below the rank of Joint Secretary to the Government of India;]
Provided that it shall be lawful for any such official to depute in the prescribed circumstances another official to attend any meeting of the Board on his behalf;
(c) six persons to be elected by Parliament, four from the House of the People by the members of the House of the People and two from the Council of States by the members of the Council of States;
1[Provided that a member of Parliament shall, upon ceasing to be a member of the House of the People or as the case may be, the Council of States, cease to be a member of the Board.]
(d) 2[five persons] to be nominated by the Government of 3[Karnataka], one of whom shall represent the filature raw silk industry and two shall represent the rest of the sericulture industry;
(e) 4[one person] to be nominated by the Government of 5[Tamil Nadu];
(f) two persons to be nominated by the Governor of West Bengal;
(g) one person to be nominated by each of the Governments of 6[Andhra Pradesh], Assam, Bihar, Chhattisgarh, 7[Gujarat], 8* * * , Madhya Pradesh, Uttar Pradesh and Uttaranchal;]
(h) one person to be nominated by the Government of Jammu and Kashmir;
(i) not more than three persons to be nominated by the Central Government to represent the producers of raw silk and areas other than the States specified in clauses (d) to (g) inclusive;
(j) eight persons to be nominated by the Central Government, of whom one shall represent the spun-silk industry, one the silk throwing and twisting industry, one the silk weaving industry, one labour; and two of them shall be experts in sericulture.]
(4) The members of the Board shall receive from its funds such travelling and other allowances as may be prescribed.
9[(5) Subject to the other provisions of this Act, the term of office of a member shall be such period, not exceeding three years, as may be prescribed.
(6) Notwithstanding anything contained in sub-section (5),-
(a) the Central Government may terminate the appointment of the 10[Chairperson] after giving him notice for a period of not less than three months;
(b) the 10[Chairperson] may resign his office by giving notice in writing for a period of not less than three months to the Central Government, and on such resignation being notified in the Official Gazette by that Government, the 10[Chairperson] shall be deemed to have vacated his office.]
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