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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
| (i) | The Principal Secretary/Secretary to Government,(Horticulture) as the case may be | Chairman |
| (ii) | The Secretary to Government (Expenditure)Finance Department or his nominee | Member |
| (iii) | The Director, Project Formulation Division,Planning Department | Member |
| (iv) | The Director of Horticulture | Member |
| (v) | The Director, Directorate of Oil Palm Research,Pedavegi, Andhra Pradesh or his nominee | Member |
| (vi) | A representative of the Government of India,Ministry of Agriculture and Co-operation, Technology Mission onOil Seeds, oil palm and maize | Member |
| (vii) | The Oil Palm Commissioner | Member Secretary |