Section 5 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
5. Constitution of Zonal Committee.
(1)The Oil Palm Commissioner may, by notification declare each area specified therein attached to a processing Factory as a Zone (hereinafter referred to as 'Factory Zone' constitute an Oil Palm Zonal Committee for each such Zone:Provided that the Oil Palm Commissioner may, with the approval of the Government, constitute one Zonal Committee for more than one Factory Zone or more than one Zonal Committee for each Factory Zone, if it is deemed necessary in the interests of effectively carrying out the purposes of this Act.(2)The Zonal Committee constituted under sub-section (1) shall consist of the following members, namely:-(i)a Chairman nominated by the Oil Palm Commissioner, with the approval of the Government from among the persons residing in the Factory Zone;(ii)two persons representing the factory located in the factory one to be nominated by the Managing Director of the factory concerned;(iii)four persons from among the growers to be nominated by the Oil Palm Commissioner;(iv)the Joint Director (Agriculture) and Assistant Director (Horticulture) of the area, Executive Engineer (Panchayat Raj) and Executive Engineer (Roads and Buildings) representing the area and the Executive Engineer (Public Health);(v)a representative of the [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.18, Agriculture and Co-operation (Horti & Seri) Department, dated 13.11.2014.] to be nominated by its Vice-Chancellor;(vi)the Oil Palm Inspector concerned who shall be the Member Secretary of the Committee:Provided that the Members specified in clause (iv) shall have the right to speak and otherwise to take part in the meetings of the Zonal Committee but shall not be entitled to Vote at any such meeting.(3)The Committee constituted under this section shall be a body corporate having perpetual succession and common seal with power to acquire, hold and dispose of property and to enter in to contracts and may by its corporate name sue and be sued.(4)the term of the Zonal Committee shall be three years and upon its expiry, the Committee shall be reconstituted in accordance with the provisions of sub¬section (1):Provided that if the Oil Palm Commissioner is satisfied that it is necessary so to do, he may with the approval of the Government, by order dissolve the committee before the expiry of its term:Provided further that the Oil Palm Commissioner shall not pass any such order unless the Committee has had an opportunity of making its representations.(5)When a Committee is dissolved, the following consequences shall follow,-(a)all the members shall vacate their offices on the date specified in the order but without prejudice to their eligibility for renomination as members;(b)the Committee may be reconstituted within three months of its dissolution by the Oil Palm Commissioner in accordance with the provisions of sub-section (1);(c)the powers and functions of the Committee shall, pending its reconstitute be exercised and performed by the Secretary subject to such restrictions as may be specified in the order.(6)The Oil Palm Commissioner may, with the approval of the Government, remove any member of the Committee, including the Chairman, from his office after recording the reasons in writing for such removal:Provided that the order removing a member shall not be passed by the Oil Palm Commissioner unless such member has had an opportunity of making his representation.
