The Societies Registration Act ( Act XXI of 1960 )

STATE SEED CERTIFICATION AUTHORITY 
 
 
 
  In the matter of the Societies Registration Act ( Act XXI of 1960 ) being an Act for the 
registration of Literary, Scientific and Charitable Societies. 
 
       And 
 
    In the matter of State Seed Certification Authority. 
 
      
 
1. The name of the Society shall be the Punjab State Seed Certification Authority ( hereinafter 
referred to as the ‘Authority’ ). It will be non-profit making body. 
2. The registered office of the Authority shall be situated at such a place as  the State Seed 
Certification Governing Board may decide from time to time.  Its office at present will be 
located at Chandigarh but its area of operation will be the whole of the State.  
 
The objects for which the Authority is established are:- 
 
a) to act as the Certification Authority established under Section 8 of the Seed Act 1966 ( 
54 of 1966 ). 
b) To discharge the functions entrusted to the Certification Authority established under 
Section 9 and 10  of the Seed Act 1966 ( 54 of 1966 ). 
c) Diffusion of scientific knowledge regarding standardization of seed according to the 
national/International standards. 
d) To recognize varieties (and kinds where improved varieties are not available eligible for 
seed certification and publish annually lists indicating the  names of such varieties and 
kinds. 
e) To maintain a list of sources of breeder and foundation seed approved by the Central 
Seed Certification Board in the case of variety grown in more than one State and by the  
State Seed Certification Board in the  case of varieties of local importance. 
f) To verify upon receipt of an application for certification that the variety is eligible for 
certification the application has been submitted in accordance with the procedure 
prescribed by the State Seed  Certification Governing Board and that the source of seed 
used for planting is from approved sources. 
g) To provide for the inspection of Seed fields, seed processing plants and seed lots in 
accordance with the procedures outlined by the Central Seed Certification Board. 
h) To ensure that the seed certified in the State conform to the standards prescribed by 
the Central Seed Certification Board. 
i) To grant certificates, certified tags and seals etc. designed as per specifications 
provided by the Central Seed Certification Board and as  per procedure prescribed by 
the State Seed  Certification Governing Board. 
j) To carry out educational programmes designed to promote the use of certified seed 
including a publication listing cooperators in the seed certification programme and 
sources of cer tified seed and provide such information to the  Central Seed 
Certification Board and to publicize the same. 
 
 
 
3. The names, addresses and occupations of the first members of the State Seed  Certification 
Governing Board, to whom, by the rules and regulations of the Authority, the management 
of the Authority’s affairs is entrusted are given below:- 
 
Name & Address     Occupation 
1       Shri Paramjit Singh, IAS,   Govt. Service   Chairman
 Chairman, Secretary to the 
 Govt. Of Punjab, Chandigarh . 
2. Shri Pritam Singh ,    Govt. Service   Member
 Director of Agriculture or his nominee 
 to the Board.   
3 Shri J.P.Gupta IAS, O.S.D.   Govt. Service   Member 
 (Seed Project) Punjab, Chandigarh. 
4 Dr. J.C.Bakshi, Director of Research  University Service  Member
 Pb. Agricultural University, Ludhiana. 
5 Dr. K.S.Gill, Professor of Plant Breeding -do-    Member
 Pb. Agricultural University, Ludhiana. 
6. Dr. J.S.Chohan     -do-    Member
 Professor of Plant Pathology,  
 Pb. Agricultural University, Ludhiana. 
 In addition to the above, the following would also be members of the Board who will be 
nominated  by the State/Central Government. 
7 Seeds men (Two) or representatives of State    Member 
 Seed Association (Nominated) by the State Govt. 
8 Seed Growers (Two) nominated by the State Govt.    Member 
9. Representative of the Central Seed Certification Board.   Member 
10 Director Seed Certification, Chandigarh     Member 
           Secretary 
A copy of the Rules of the Authority certified to be a correct copy by th ree members of the 
Board is filled along with the Memorandum of Association. 
 
We, the several persons whose names and addressed are given below, having associated 
ourselves for the purpose described in the  Memorandum of Association, do hereby subscribe 
our names  to this Memorandum of Association and set our several and respective hands 
hereunto and  and form ourselves into a Society under Act XXI of 1860 of this. 
 
Date-------------------day of ---------------------month------------------at -------------------------place 
1 Secretary to Govt. of State Department of Agriculture 
   Place    State 
2 Director of Agriculture, 
 Place    State 
3 Director of Horticulture, 
 Place    State 
4 JD, DD, AD, SDO 
 Department of Agriculture 
 Place    State 
5 Department of Finance 
 Place    State 
6 Director of Research  
   Agricultural University 
 Place    State 
7 (Crop) Specialist , Department of Agriculture 
 Horticulture/Agri. University 
 Place    State 
8 ((Crop) Specialist , Department of Agriculture 
 Horticulture/Agri. University 
 Place    State 
9 Seedsmen or representative of State 
10 (   ) 
11 Seed Association 
12 Representative of the farming community/marketing interest 
13 Representative of Central Seed Certification Board 
14 Name 
 Principal/Dean/Vice-Chancellor 
 -------------------------------------------------------- Agricultural University 
 ------------------------------------------------------- 
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