Section 3 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
3. Sugarcane Control Board.
(1)The board shall consist of fifteen members.(2)The Government shall, by notification, nominate eight ex-official and seven non-official members which shall include representatives of the cane growers and the sugar factories.(3)The Minister of agriculture shall be the Chairman of the Board.[Provided that when a proclamation under Article 356 of the Constitution is in operation in the State the [Advisor or the Secretary as the case may be] [Proviso added by GSR 103 PA40/53/S. 20 Amd. (1)/84 dated 10-12- 1984.] holding the charge of the Department of Agriculture shall be the Chairman of the Board during the operation of the proclamation].(4)The Commissioner shall be the Secretary of the Board.(5)The board shall, in addition to the powers and duties conferred or imposed upon it by the provisions of the Act, advise the Government on matters referred to it.(6)Notice, in writing, of all meetings shall be circulated by the Secretary to all members not less than one week before the date fixed for the meeting, except in urgent cases, in which case a meeting may be held on three days' notice which may be sent by letter or telegram.(7)The term of office of the nominated members shall be three years from the date of notification of the Board.(8)When the place of a member nominated to the Board becomes vacant by resignation, death, removal or otherwise of such member, the Government shall nominate a new member to fill the vacancy, in accordance with the provisions of sub-rule (2), and such new members shall hold office for the unexpired period of the term of office of the member in whose place he has been nominated.(9)The procedure in form I to these rules shall be followed at the meetings of the Board.
