(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.Open in Lexace · Ask the AI about this section
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