Section 4 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
4. Functions of committee or body.
[Section 20(2)(c)] - (i) When a committee or body is established for the State or for any area thereof or a cane varieties committee or body for the State, is established under Section 4, the Government shall, appoint the Chairman and secretary thereof. In addition to the representatives of cane growers, the factories, the Government may appoint other persons not being growers or persons interested in factories to be members or ex officio members who shall ordinarily be residents of the area in respect of which the committee or body is established.(ii)The functions of the committee or body shall be -(a)to recommend ways and means of maintaining healthy relations between occupiers or managers of factories, cane growers societies and purchasing agents;(b)to offer advice on any matter which may be referred to it by the Government, the Board or the Cane Commissioner, especially in respect of the regulation of the purchase of cane and to advice the Cane Commissioner with regard to the cane estimates submitted under Section 10 and assigning of the area from which the cane may be purchased;(c)to bring to the notice of the Cane Commissioner cases of breach of any of the provisions of the Act and of the rules made thereunder and to make suggestions for the prevention of the same;(d)to advice the Government regarding suitability or otherwise of cane varieties for different tracts; and(e)to advise the Cane Commissioner in the cane development work.(iii)The Secretary of the committee or body may subject to the control of the Chairman thereof convene meeting of the committee or body as often as may be necessary and shall do so when required by one-third of the members. He shall circulate the agenda, keep minutes of the meeting, carry on correspondence on behalf of the committee or body and discharge such other functions, as may be necessary for the proper performance of his duties. He shall forward a copy of the minutes of the meeting of the Cane Commissioner.(iv)The term of appointment of the committee or body shall be one year or such other period as may be specified in the order of appointment.(v)When the place of a member of the committee or body becomes vacant by the resignation, death, removal or otherwise of such member, the Government may appoint a new member to fill the vacancy within three months and such new member shall hold office for the unexpired period of the term of office of the member in whose place he has been appointed.(vi)The procedure prescribed in Form II of these rules shall be followed at the meeting of the committee or body.
