Section 6 in The Sugar Development Fund Rules, 1983
6. [ Standing Committee. [Substituted vide GSR 599 dated 30.07.2012.]
- As soon as may be after the coming into force of these rules, the Central Government may constitute a Standing Committee consisting of the following members, namely:-(1)Secretary, Department of Food and Public Distribution - Chairman;(2)Finance Secretary, Ministry of Finance or his representative not below the rank of Director - Member;(3)Secretary, Department of Agriculture and Cooperation or his representative not below the rank of Director - Member;(4)Secretary in the Ministry of Finance (Department of Expenditure) or his representative not below the rank of Director - Member;(5)Secretary, Planning Commission or his representative not below the rank of Director - Member;(6)Joint Secretary, Ministry of Finance (Department of Financial Services) or his representative not below the rank of Director - Member;(7)Joint Secretary, Department of Food and Public Distribution - Member;(8)Chief Director, Directorate of Sugar Department of Food and Public Distribution - Member;(9)Director or Deputy Secretary in the Sugar wing of the 'Department of Food and Public Distribution - Member Secretary:Provided that the Central Government may nominate not more than two officers of that Government or of an educational or research institute, autonomous body or an undertaking of that Government having special knowledge of any aspect of sugar industry as additional members of the Committee as experts:Provided further that the Central Government may invite representatives from the industry or knowledge groups or financial institutions, to the meetings of the Standing Committee.] [Substituted vide GSR 599 dated 30.07.2012.]
