Section 5 in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002
5. Fixation of minimum price of the minor forest produce.
- (i) (a) In the month of September every year the Panchayat Samiti shall, by adopting a resolution to that affect., fix-up the minimum price of procurement of different Minor Forest Produces payable to the primary gatherers during the next trading year, which shall be applicable to all the Grama Panchayats within the Block;Provided the Grama Panchayat shall be competent to modify the minimum price so fixed under this Sub-rule or Sub-rule (3) by the Panchayat Samiti according to the local need by adopting a resolution to that effect.(b)The representatives of Divisional Forest Office, Tribal Development Cooperative Corporation, Orissa Forest Development Corporation and Tribal Co-operative Marketing Development Federation of India Ltd., shall be invited to the meetings convened under this sub-rule or under Sub-rule (3).(2)The minimum price fixed under sub-rule (1) or Sub-rule (3) shall be notified in the notice board of the Panchayat Samiti and copies thereof shall be communicated to the Collector, Divisional Forest Officer. District Panchayat Officer, Sub-Collector and all the Grama Panchayat within the Block.(3)If at any time or in any case it appears to the Collector that a Panchayat Samiti has failed to fix up the minimum price for procurement of Minor Forest Produce under Sub-rule (1) the Collector shall convene a Special Meeting of the Panchayat Samiti preferably in the month of October to fix-up the minimum price of procurement of Minor Forest Produce.(4)On receipt of intimation under Sub-rule (2) regarding fixation of the minimum procurement price of the Minor Forest Produce fixed under Sub-rule (1) or (3) the Grama Panchayat shall place the same before the Grama Sabha in its next meeting for ratification.
