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State of Bihar - Section

Section 3 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

3. Establishment of Sugarcane Board.

(1)With effect from such date as the State Government may, by notification in the Official Gazette, specify in this behalf, there shall be established for the purposes of this Ordinance a Board, to be called the Sugarcane Board, for the State of Bihar.
(2)The Board shall consist of the following members, namely:-
(a)Minister incharge and State Minister incharge of Sugarcane who shall be the Chairman and Deputy Chairman respectively;
(b)Five members to represent the Bihar Legislature, of whom four members shall be elected from amongst themselves by the members of the Bihar Legislative Assembly and one member shall be elected from amongst themselves by the members of the Bihar Legislative Council, on the principle of proportional representation by means of a single transferable rate;
(c)Seventeen members to be appointed by the State Government in the following proportion to represent-
(i) Factories 4
(ii) units 1
(iii) Cane-grower 5
(iv) persons possessing technical knowledge in sugarcaneor otherwise interested in development of sugarcane and itsproducts. 5
(v) Labour 2
(d)The following shall be ex-officio members :-
(i)Cane Commissioner, Bihar
(ii)Joint Cane Commissioner/ Assistant Cane Commissioner , Bihar
(iii)Director, Sugarcane Research Institute, Pusa, Samastipur
(iv)Engineer-in-Chief, Road Construction Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(v)Engineer-in-Chief, Water Resources Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(vi)Engineer-in-Chief Minor Irrigation Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(vii)Engineer-in-Chief Energy Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer."
(viii)Engineer-in-Chief of R.E.O. and
(e)the Secretary to the State Government of Sugarcane Development Department or such other officer as may be nominated by the State Government, who shall be ex-officio Secretary of the Board;
Provided the during the period of operation of any proclamation issued under Article 356 of the Constitution, in relation to the State of Bihar, such persons as may be nominated by the State Government in this behalf shall be the Chairman and members respectively in place of the Minister-in-charge of sugarcane and members representing under clause (b) of this sub-section the Bihar Legislative Assembly dissolved under the said proclamation:
(3)During the period of operation of the proclamation referred to in the first proviso to subsection (2) the Chairman of the Board shall have the power to nominate any member to preside in his absence over the meeting of the Board.
(4)The Board shall be constituted initially for a period of three years and shall thereafter be reconstituted for periods of like duration within six months of the expiry of duration. Till the new board is reconstituted, the existing Board will continue to function. The term of office of the Chairman, Deputy Chairman, Secretary and of the members of the Board shall be co-terminus with the period of constitution or reconstitution of the Board, as the case may be:Provided that the State Government may, if it thinks expedient at any time, accept the resignation of any member of the Board and fill up the vacancy subject to the provisions of sub-section (2).
(5)The Board, its executive committee or sub-committee shall discharge its functions and conduct its business in such manner, and shall meet at such times and places and shall observe such rules and procedures in regard to the transaction of business at its meetings as may be prescribed.