Section 3(3) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
(3)The Board shall consist of the following members, namely:-(a)Chief Secretary to Government, who shall be the Chairperson, ex-officio;(b)Secretary to Government, Finance department, ex-officio;(c)Secretary to Government, Industries department, ex-officio;(d)Agricultural Production Commissioner and Secretary to Government, Agriculture Department, ex-officio;(e)Director of Agriculture, ex-officio;(f)Director, Sugarcane Breeding Institute, Coimbatore, ex-officio;(g)Chief Accounts Officer, Tamil Nadu Sugar Corporation, ex-officio;(h)three representatives of the factories in the State to be nominated by the Government, out of which,-(i)one member shall be from Tamil Nadu Co-operative Sugar Federation; and(ii)two members from private sugar factories in the State;(i)four representatives of sugarcane growers cultivating sugarcane regularly in the State and supplying sugarcane to the factories, to be nominated by the Government, out of which,-(i)two members shall be sugarcane growers supplying sugarcane to co-operative or public sector sugar factories; and(ii)two members shall be growers supplying sugarcane to private sugar factories in the State;(j)Commissioner, Member Secretary, ex-officio;
