Section 6 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
6. Functions of the Council.
(1)The functions of the council shall be-(a)[ to consider and approve the programme of development for the factory zone, with the funds at the disposal of the council;] [Substituted by Act No.25 of 1976.](b)to devise ways and means for the execution of the development plan in all its essentials such as cane varieties (including ratoons) rotation, cane seed, sowing programme, fertilizers and manures ;(c)[ to recommend to the [Zilla Praja Parishad] [Substituted by Act No.25 of 1976.], the municipality concerned or the Public Works Department (Roads and Buildings) as the case may be, the undertaking of the construction and improvement of roads leading to sugarcane areas in the factory zone from out of the funds specially allotted by the Government for the purpose ;](d)to take necessary steps for the prevention and control of cane diseases and pests and to render all possible help for the development of cane ;(e)to impart technical training to cultivators in matters relating to the production of cane;(f)to administer the funds at its disposal for the execution of the development scheme;(g)to lay down the general principles in regard to the issue of orders regulating the cutting of cane and to decide disputes relating thereto on receipt of complaints from the cane growers;(h)to perform other prescribed functions pertaining or conducive to the general improvement of the factory zone.(2)[ The Government may, by rules made in this behalf, provide for the conduct of a joint meeting of all or any of the councils in a district and for the procedure to be followed thereat.] [Substituted by Act No.25 of 1976.]
