Section 3(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(2)The Board shall consist of-(a)[ the minister in charge of Industries];(aa)[ the Minister in charge of Cane Development];(b)[twenty-one members] to be appointed by the State Government of whom five shall be representatives of sugar factories [five shall be representatives of Gur, Rab or Khandsari Sugar Manufacturing Units and five shall be representatives of cane-growers and the Cane-growers' Co-operative Societies and the remainders shall be persons possessing technical knowledge in sugarcane or otherwise interested in the development of sugarcane and its products;(c)the Cane Commissioner or his representative who shall be ex-officio member; and(d)the Secretary to the State Government in the Industries Department or such other officer as may be nominated by the State Government. He shall also be ex-offcio Secretary of the Board.
