Section 6 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
6. Constitution of Advisory Committee.
(1)The State Government may; by a notification in the Official Gazette, for each year commencing on the 1st July and ending on the 30th June, next following constitute an Advisory Committee (hereinafter referred to as Committee) for any of the Divisions of Bhagalpur, [South Chotanagpur, North Chotanagpur] [Substituted by Act 19 of 1974.], Patna and Tirhut to advise the State Government in fixing the price at which kendu leaves may be purchased from a grower by the State Government or its authorised officer or agent which shall consist of not more than nine members and shall submits its report to the State Government within such time as may be specified therein.(2)One of the members of the Committee shall be from amongst the traders of kendu leaves, three from amongst the growers other than the State Government out of which two shall be from amongst the Scheduled Tribes and one representative of Bidi manufacturers.(3)The Committee shall also advise the State Government on such other matters as may be referred to it by the State Government.(4)The business of the Committee shall be conducted in such manner as may be prescribed.(5)The members of the Committee shall be allowed such allowance as may be prescribed.
