Section 3(5) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(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.]
