Section 3(3) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(3)[The Director of Marketing, the Sugarcane Specialists, the Deputy Cane Commissioner, the Deputy Director of Agriculture (Sugarcane Development), Anakapalli, the Chief Engineer for Panchayati Raj, the Chief Engineer for Roads and Buildings and the Chief Engineer for Public Health] [Substituted by Act No.25 of 1976.] shall have the right to speak in and otherwise to take part in the proceedings of any meeting of the committee, but shall not by virtue of this sub-section be entitled to vote at any such meeting.
