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State of Karnataka - Section

Section 3 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

3. Constitution of Project Management Committee.

(1)As soon as may be after the commencement of this Act, the Government shall, by notification constitute a Project Management Committee consisting of the following, namely: -
(i) The Principal Secretary/Secretary to Government,(Horticulture) as the case may be Chairman
(ii) The Secretary to Government (Expenditure)Finance Department or his nominee Member
(iii) The Director, Project Formulation Division,Planning Department Member
(iv) The Director of Horticulture Member
(v) The Director, Directorate of Oil Palm Research,Pedavegi, Andhra Pradesh or his nominee Member
(vi) A representative of the Government of India,Ministry of Agriculture and Co-operation, Technology Mission onOil Seeds, oil palm and maize Member
(vii) The Oil Palm Commissioner Member Secretary
(2)No act or proceeding of the Project Management Committee shall be invalid by reason only of the existence of any vacancy or defect in the constitution of the committee, if such act or proceeding is otherwise in accordance with the provisions of this Act.