Section 4(1) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(1)When a committee or body is established for the State or for any area thereof or a Cane Varieties Committee or body for the State is established under section 4 of the Act, the Government shall, by notification, appoint the Chairman and the Secretary thereof. In addition to the representatives of cane-growers and the factories, the Government may appoint other persons, not being growers or persons interested in factories, to be members or ex- officio members who shall ordinarily be residents of the area in respect of which the Committee or body is established.
