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State of Maharashtra - Section

Section 3 in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013

3. Sugarcane Control Board.

(1)The State Government shall, as soon as may be, after the commencement of this Act, constitute a Sugarcane Control Board (hereinafter referred to as "the Board"), to perform such duties and functions assigned to it under this Act.
(2)The Board shall exercise jurisdiction throughout the State of Maharashtra.
(3)The Board shall consist of the following members, namely :-
(a) Chief Secretary .. Chairman;
(b) Secretary, Finance .. Member;
(c) Secretary, Co-operation .. Member;
(d) Secretary, Agriculture .. Member;
(e) Five representatives of the factories in the State to benominated by the Government, out of which three shall berepresentatives of the Co-operative Sugar Factories and two fromother Sugar Factories in the State .. Members;
(f) Five representatives of the farmers to be nominated by theGovernment .. Members;
(g) Commissioner for Sugar .. Ex-officioMember-Secretary.
(4)The non-official members of the-Board shall receive such allowances as may be prescribed.
(5)Subject to the pleasure of the State Government, a non-official member shall hold office for a period of three years from the date of nomination. A member nominated once to the Board is not eligible for re-nomination for a second time.
(6)A non-official member may resign his office at any time, by writing in his own hand, addressed to the Government but he shall continue in his office until his resignation is accepted.
(7)The Government may remove a non-official member from his office if he incurs any one of the disqualification specified below, namely:-
(a)becomes an un-discharged insolvent; or
(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude; or
(c)becomes of unsound mind, and stands so declared by a competent court; or
(d)refuses to act or becomes incapable of acting as the member.
(8)Notice of the meeting of the board, quorum and procedure regarding transactions of the business of the Board shall be such as may be prescribed.
(9)The Board shall meet at least thrice in a year commencing before starting of the crushing season, after closure of the crushing season and at the end of the Sugar season. The Member-Secretary of the Board may, subject to the control of the Chairman, convene a meeting as often as may be necessary and shall also do so when required by one-third of the members.
(10)The Board shall while inquiring into the matters in discharge of its functions under this Act, have all the powers of a civil court while trying a civil suit under the Civil Procedure Code, 1908, and in particular, in respect of the following matters, namely:-
(a)summoning and enforcing the attendance of any person from the State and examining him on oath;
(b)requiring the discovery and production of any document;
(c)receiving evidence on affidavits;
(d)requisitioning any public record or copy thereof from any Court or office;
(e)issuing commissions for the examinations of documents and witnesses;
(f)any other matter which may be prescribed.
(11)No act or proceeding of the Board shall be rendered invalid for the mere fact that there was one or more unfilled vacancy in the Board at the time of such act or proceedings were made.