Section 3 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
3. Constitution of the committee.
(1)As soon as may be after the commencement of this Act, the Government shall, by notification, constitute a committee for the State to be called the Telangana Surgarcane Advisory Committee.(2)The committee shall consist of the following members, namely :-(a)[ the Ministers in charge of Sugar, Agriculture, and Industries;] [Clause (a) substituted by Act No.25 of 1976. Subsequently substituted by Act No.12 of 2007.](b)the Heads of Departments of Agriculture, Industries and Co-operation;(bb)[ the Director of Sugars, [Telangana] [Inserted by Act No.25 of 1976.] and the Managing Director of the Nizam Sugar Factory;](c)the Cane Commissioner;(d)seven persons from among persons representing the factories, nominated by the Government in consultation with the South Indian Sugar Mills Association and such other representative body as the Government may think fit, provided that no two members shall be from the same district;(e)[ two persons from among persons representing the khandsari units, nominated by the Government; [Substituted by Act No.4 of 1967.](f)nine persons from among the cane growers nominated by the Government.](3)[The Director of Marketing, the Sugarcane Specialists, the Deputy Cane Commissioner, the Deputy Director of Agriculture (Sugarcane Development), Anakapalli, the Chief Engineer for Panchayati Raj, the Chief Engineer for Roads and Buildings and the Chief Engineer for Public Health] [Substituted by Act No.25 of 1976.] shall have the right to speak in and otherwise to take part in the proceedings of any meeting of the committee, but shall not by virtue of this sub-section be entitled to vote at any such meeting.(4)The Deputy Cane Commissioner shall be ex-officio the secretary of the committee.(5)[ The Minister in charge of [Sugar] [Substituted by Act No.25 of 1976.] shall be the Chairman of the Committee, ex-officio. In his absence, such other Minister as may be nominated by him shall preside at a meeting of the Committee. If all the Ministers are absent, such member of the Committee whom the Minister in charge of [Sugar] [Substituted by Act No.12 of 2007.] has nominated in this behalf, shall preside at any such meeting.](6)The term of the committee shall be three years but the Government may if they are satisfied that it is necessary to do so, by order dissolve the committee before the expiry of its term.(7)When the committee is dissolved, all the members referred to in clauses (d) and (e) of sub-section (2) shall vacate their offices on the date specified in the order but without prejudice to their eligibility for re-nomination as members and the new committee shall be reconstituted within three months of its dissolution by the Government in accordance with the provisions of sub-section (2).
