Section 6(1) in The Bihar Forest Produce (Regulation of Trade) Act, 1984
(1)The Government shall, by a notification in the Official Gazette, constitute for each calendar year commencing from the 1st January and ending on the 31st December an Advisory Committee (hereinafter referred to as the Committee) for the whole State for the purpose of advising the Government in the matter of fixation of fair and reasonable price of each specified forest produce at which such produce may be purchased from a primary collector by the Government or its authorised Officer or Agent, as are offered for sale in accordance with provisions of this Act. The Committee shall consist of not less than nine and not more than thirteen members and shall submit its report to the Government within such time as may be specified therein. The Government may constitute separate Committee for separate specified forest produce:Provided that-(i)one member shall be from amongst the traders of such specified forest produce or manufacturer of goods in which the specified forest produce is used as raw material;(ii)one member shall be other than Government from amongst the primary collectors of such specified forest produce;(iii)there shall be three members from Assembly, one from Council and one from Parliament of which one would be compulsorily from Scheduled Caste and one from Scheduled Tribe. Normally all the members would be from predominantly forest areas;(iv)two Government Officers nominated by the Government;(v)the Forest Minister will be President of this Committee and vice-President of the Committee will be nominated amongst the members nominated under Section 6(iii);(vi)two members shall be from the local Munda, Manki and Pramukh of Chhotanagpur and Santhal Praganas areas.
