Section 7 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
7. Establishment of Zonal Development Council.
(1)With effect from such date as the State Government may, by the notification in the Official Gazette, specify in this behalf, there shall be established a Zonal Development Council for each reserved area consisting of :-(a)the collector of the district or the Sub-divisional Officer or the District Development Officer, who shall be the Chairman;(b)Assistant Director, Sugarcane Development, who shall be member(c)a nominee of the Cane Commissioner who shall be the Secretary:(d)the District Engineer;(e)five representatives of the local cane-growers, who shall be nominated by the State Government, and(f)one representative of the occupier of the factory to be nominated by the State Government on the recommendation of the occupier;Provided that where the reserved area is so constituted to spread over more than one district, the Chairman shall be the Collector of the district in which the factory is situated.(2)The council shall initially be constituted for a period of three years and shall subsequently be reconstituted for periods of like duration within six months of the expiry of duration, till the new Zonal Development Council is constituted, the existing Zonal Development Council will continue to function.(3)The term of office of the Chairman, Secretary and members of the council shall be co-terminus with the period of constitution or reconstitution of the council, as the case may be and shall include any further period which may elapse between and expiration of the period of the constitution or reconstitution, as the case may be, and the succeeding reconstitution of the council:Provided that the State Government may, if it thinks expedient at any time, accept the resignation of any member of the council and fill up the vacancy subject to be provisions of subsection (1).(4)The council shall have power to co-opt, for the discussion of any particular matter before it, any officer of the State Government or any expert qualified to give advice on the matter:Provided that any person so-opted shall not be entitled to vote.(5)The council shall perform its functions and conduct the business in such manner and shall meet at such times and places and shall observe such rules and procedure in regard to the transaction of business at its meetings as may be prescribed.(6)Joint meetings of all councils of the district may be held to consider such matter and in such manner as may be prescribed.(7)The Collector of the district shall preside over such meetings and any one from amongst Secretaries of the councils nominated by the Cane Commissioner shall be the convener of the meeting.
