Section 6 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
6. Functions of the Board.
- The Board shall discharge the following functions, namely:-(a)decide the revenue sharing based sugarcane price payable to the sugarcane growers, by the concerned sugar factories;(b)offer advice on any matter referred by the Government, especially in respect of the regulation of the purchase of sugarcane;(c)bring to the notice of the Commissioner, cases of breach of any of the provisions of the Act and the rules made thereunder, and to make suggestions for the prevention of the same;(d)inquire into any matter in discharge of its functions including matters relating to revenue and expenditure, books of accounts of the factory, etc.,;(e)consider the report of the audit committee on the revenue realisation for determination of revenue sharing based sugarcane price; and confer on it any powers as it deems fit;(f)nominate any officer or committee to look into specific issues pertaining to the implementation of the provisions of the Act; and(g)perform such other functions as may be prescribed.
