Section 6 in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
6. Constitution of Advisory Committee.
(1)The Government shall, for each year commencing on the 1st day of July and ending on the 30th day of June next following, constitute, in respect of each minor forest produce, an Advisory Committee for one or more forest divisions in the State consisting of such number of members, not less than six but not more than nine, as may be notified by the Government, from time to time for the purpose of advising the Government in the matter of fixation, from time to time, of a fair and reasonable price at which such produce, as is offered for sale in a division or divisions, may be purchased by the Government or their authorised officer or agent in accordance with the provisions of this Act:Provided that two of the members shall be from amongst the traders of the respective minor forest produce, or manufacturers of finished goods using such produce; and four members shall be from amongst the growers of the respective minor forest produce other than the Government.(2)It shall also be the duty of the Committee to advise the Government on such other matters as may be referred to it by the Government for carrying out the purposes of this Act.(3)The business of the Committee shall be transacted in such manner as may be prescribed.(4)The members of the Committee shall be entitled to such allowances as may be prescribed.(5)The Committee shall tender its advice to the Government within such period as the Government may specify in this behalf.
