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[Section 5]
[Entire Act]
State of Karnataka - Subsection
Section 5(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
| (i) | The Principal Secretary/Secretary to Government,(Horticulture) as the case may be | Chairman |
| (ii) | The Director of Horticulture, Bangalore | Member |
| (iii) | One Representative nominated by the Governmentfrom each of the Entrepreneurs. | Member |
| (iv) | Deputy Secretary, nominated by FinanceDepartment | Member |
| (v) | One farmer representative nominated by theGovernment, from each of the factory zones. | Member |
| (vi) | Oil Palm Commissioner | Member Secretary |