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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(2)The Board shall consist of the following members, namely:-
(a)Minister incharge and State Minister incharge of Sugarcane who shall be the Chairman and Deputy Chairman respectively;
(b)Five members to represent the Bihar Legislature, of whom four members shall be elected from amongst themselves by the members of the Bihar Legislative Assembly and one member shall be elected from amongst themselves by the members of the Bihar Legislative Council, on the principle of proportional representation by means of a single transferable rate;
(c)Seventeen members to be appointed by the State Government in the following proportion to represent-
(i) Factories 4
(ii) units 1
(iii) Cane-grower 5
(iv) persons possessing technical knowledge in sugarcaneor otherwise interested in development of sugarcane and itsproducts. 5
(v) Labour 2
(d)The following shall be ex-officio members :-
(i)Cane Commissioner, Bihar
(ii)Joint Cane Commissioner/ Assistant Cane Commissioner , Bihar
(iii)Director, Sugarcane Research Institute, Pusa, Samastipur
(iv)Engineer-in-Chief, Road Construction Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(v)Engineer-in-Chief, Water Resources Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(vi)Engineer-in-Chief Minor Irrigation Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer,
(vii)Engineer-in-Chief Energy Department, Bihar or his representative who shall not be below the rank of a Superintending Engineer."
(viii)Engineer-in-Chief of R.E.O. and
(e)the Secretary to the State Government of Sugarcane Development Department or such other officer as may be nominated by the State Government, who shall be ex-officio Secretary of the Board;
Provided the during the period of operation of any proclamation issued under Article 356 of the Constitution, in relation to the State of Bihar, such persons as may be nominated by the State Government in this behalf shall be the Chairman and members respectively in place of the Minister-in-charge of sugarcane and members representing under clause (b) of this sub-section the Bihar Legislative Assembly dissolved under the said proclamation: