Section 7(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(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.
