Section 17 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
17. [ Appointment of Representative on Committee. [Substituted by Notification No. 2873/150265-A-II, dated 5.3.1975.]
- As soon as maybe after an order is made under sub-section (1) of section 5-B, the State Government in consultation with the Director of Marketing shall, by notification in the Official Gazette, appoint on the Rate Fixing Committee four representatives of the growers of cotton, four representatives of the owners of the cotton ginning or cotton pressing factories in the State, and one representative who (not being Government servant) possesses special knowledge of, or experience in, the ginning and pressing of cotton or of cotton trade.]
