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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018

(1)For ascertaining revenue realisation in a sugar factory and to advise the Board on the determination of revenue sharing based sugarcane price, there shall be an audit committee appointed by the Board consisting of,-
(a) Commissioner - Chairman;
(b) Managing Director, Tamil Nadu Co-operative SugarFederation - Convenor;
(c) Director, Co-operative Audit - Member;
(d) Chief Accounts Officer, Tamil Nadu SugarCorporation - Member;
(e) Chief Sugar Chemist, Tamil Nadu Sugar Corporation - Member;
(f) An Independent Auditor (to be nominated by theChairperson of the Board) - Member;
The Board or the Chairman of the audit committee with the permission of the Board may appoint technical experts to the audit committee as and when required.