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[Section 3]
[Entire Act]
State of Goa - Subsection
Section 3(2) in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
| (i) | Secretary to the Government incharge of Agriculture | - | Chairman. |
| (ii) | Secretaries to the Government incharge of Industries andFinance | - | Members. |
| (iii) | Director of Agriculture | - | Member. |
| (iv) | Representative of the National Bank for Agriculture and RuralDevelopment | - | Member. |
| (v) | Director of Industries | - | Member. |
| (vi) | Director of ICAR Complex, Goa | - | Member. |
| (vii) | Representative of the Department of Agriculture andCo-operation (Technology Mission on Oil seeds and Pulses),Government of India | - | Member. |
| (viii) | Area representative of any private sector company involved inoil palm processing to be nominated by the Government | - | Member |
| (ix) | Managing Director, Goa State Horticulture DevelopmentCorporation, Goa | - | Member |
| (x) | Three persons from among the oil palm growers as may benominated by the Government | - | Members |
| (xi) | Any other interested groups or experts which the Governmentconsiders appropriate to be represented on the Committee | - | Members |
| (xii) | Deputy Director of Agriculture (Horticulture), Government ofGoa | - | Member Secretary |