The National Institutes of Food Technology, Entrepreneurship and Management Act, 2021
Chapter IV
The Council
28. Establishment of Council.-
(1) With effect from such date as the Central Government may, by notification, specify in this behalf, there shall be established a central body to be called the Council.
(2) The Council shall consist of the following members, namely:-
(a) the Minister in-charge of Food Processing Industries, Central Government |
- Chairperson, ex officio; |
(b) the Minister of the State for Food Processing Industries, Central Government |
- member, ex officio; |
(c) Chairperson, Food Safety and Standards Authority of India |
- member, ex officio; |
(d) the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Finance |
- member, ex officio; |
(e) the Chief Executive Officer, National Institution for Transforming India |
- member, ex officio; |
(f) the Secretary to the Government of India in-charge of the Ministry or Department of the Central Government dealing with Higher Education |
- member, ex officio; |
(g) three representatives of eminence from Food Processing Industry to be nominated by the Chairperson of the Council |
- members; |
(h) three eminent academicians known for their contribution in the field of food processing, to be nominated by the Chairperson of the Council |
- members; |
(i) three Members of Parliament, of whom two shall be elected by the House of the People and one by the Council of States |
-members: |
Provided that the office of member of the Council shall not disqualify its holder for being chosen as or for being a Member of either House of Parliament; |
|
(j) the Secretary to the Government of India in-charge of the Ministry of the Central Government dealing with Food Processing Industries |
- Member-Secretary, ex officio. |
(3) The Central Government may, by order, designate one amongst the members as Vice-chairperson to the Council.
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