Section 6(1) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(1)The functions of the Zonal Committee shall be to,-(a)consider the programme of development of Oil Palm cultivation on the Factory Zone;(b)deliberate on the problems faced by the factory or the growers in cultivation and transport of Oil Palm;(c)devise plans for removal of such problems with the funds as may be available with the Committee and to recommend to the Government such action as is necessary for solving the problems;(d)recommend to the local bodies, Public-Works Department and Roads and Buildings Departments of the Government for proper improvement and upkeep of roads leading to the Factory Zone from the cultivating centres including feeder roads;(e)take steps for prevention and control of Oil Palm diseases and pests affecting Oil Palm and render all possible help for the development of Oil Palm cultivation;(f)draw up Plans for training of the cultivators and for extension work in respect of Oil Palm with the funds as may be available with the committee;(g)consider complaints of the growers regarding transportation purchase of Oil Palm FFBs and payment of price by the factory to the Oil Palm cultivators;(h)administer the funds as may be available.
