Technology Development Board Act, 1995

3.   Constitution and incorporation of the Board.

1. The Central Government shall by notification in the Official Gazette, Constitute,  for  the  purposes of this Act, a Board to be  called  the  Technology  Development Board.
2. The Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power. Subject to the provisions of this Act, to contract and shall, by the said name, sue and be sued.
3. The Board shall consist of the following members, namely:--

1. the  Secretary to the Government of India in charge  of, the Ministry or Department of the Central Government  dealing with Science and Technology ex officio Chairperson;
2. the  Secretary to the Government of India  in charge  of the Ministry  or Department the Central  Government  dealing with Scientific and  Industrial Research ex officio;
3. the Secretary to the Government of India in charge of  the Ministry  or  Department  of the of  the  Central  Government dealing with Finance (Expenditure)ex-officio;
4. the Secretary to the Government of India in charge of  the Ministry   or  Department of the Central Government  dealing with Defence Research and Development. Ex-officio;
5. the Secretary to the Government of India in charge of  the  Ministry or Department of the Central Government dealing with industrial Development ex-officio;
6. the Secretary to the Government of India in charge of  the Ministry or Department of the Central Government dealing with Rural Development ex officio;
7. such  number of persons, not exceeding four as  may  be prescribed,  to be appointed by the Central  Government  from amongst  persons having experience in technology  development and  application, banking and finance, industry,  agriculture and rural development; and
8. Secretary of the Board ex offcio;

4. The  term  of  office and other  conditions  of  service  of  members specified in clause (g) of sub-section (3) shad be such as may  be prescribed.
5. The  Chairperson  shall, in addition to pressing  over,  the  meetings  of the Board, exercise and discharge such powers and  duties  of  the Board as may be delegated to him by the Board and  such  other  powers and duties as may be prescribed.
6. No act or proceeding of the Board shall be invalidated merely by reason of-

1. Any vacancy in, or any defect in the constitution of, the Board;
2. Any defect in the appointment of a person acting as a member of the Board;
3. Any irregularity in the procedure of the Board not affecting the merits of the case.