(1)The Government may, by notification, constitute a State Level Committee with such number of Presidents of the Project Committees as may be considered necessary, but not exceeding ten.(2)The Government may, by notification, nominate such number of Government officials and professionals not exceeding ten as may be considered necessary, to be the members of the State Level Committee.(3)The Committee constituted under Sub-section (1) and (2) may exercise such powers and functions as may be necessary to-(i)lay down the policies for implementation of the provisions of this Act; and(ii)give such directions to any Farmer's Organisation, as may be considered necessary, in exercising their powers and performing their functions in accordance with the provisions of this Act.(4)The term of the State Level Committee shall be for a period three years from the date of its constitution, which may be extended by the Government for a further period till another Committee is constituted.
