Section 5(3) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(3)The Council shall consist of-(a)the Chairman to be nominated by the Cane Commissioner with the approval of the State Government;(b)two members representing sugar factories to be nominated by the Cane Commissioner;(c)two members representing the Cane-growers and the Cane-growersÂ’ Co-operative Societies of the zone to be nominated by the Cane Commissioner;(d)a member of the Legislative Assembly residing in or representing any area comprised in the zone to be nominated by the State Government; and(e)the District Agriculture Officer or an officer nominated by the Cane Commissioner who shall be Member-cum-Secretary.
