Section 8B — Powers and functions of Committee.

1 [8B. Powers and functions of Committee.-- (1) The Committee shall be responsible for the implementation of this Act by taking measures as specified in sub-section (2) . (2) Without prejudice to the generality of the foregoing provision, the measures referred to therein may provide for-- (i) laying down of quality standards for kind or variety of silk-worm seed; (ii) authorisation of silk-worm races and hybrids for commercial exploitation; (iii) laying down of quality standards for production of silk-worm seeds; (iv) laying down the conditions and requirements that have to be met out by the persons desirous of setting up facilities for production of silk-worm seeds or grain ages; (v) laying down the certification and silk-worm seed testing procedures for seeds sold by the registered producers; (vi) undertaking the registration of silk-worm seed producers and dealers and controlling, supervising the inspection process to ensure adherence to the specified quality standards and seed certification requirements; (vii) laying down the conditions and standards for export and import of silk-worm seed and adherence to them; (viii) programming and planning of silk-worm seed production; (ix) advising the Central Government and the State Governments on the matters aforesaid; and (x) such other matters connected and incidental to the production, supply, distribution, trade and commerce in silk-worm seed, as may be specified by regulations made by the Committee from time to time.]

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