Section 4 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
4. Duties of the Committee.
- It shall be the duty of the Committee to advise the Government on the following matters, namely:-(i)Extension of the areas under cultivation of oil palm in factory zone;(ii)Problems relating to the cultivation of oil palm;(iii)Problems faced by the oil palm processing industry and recommend to the Government such action as may be necessary for removal of such problems;(iv)Co-ordination between the oil palm growers and industry and sorting out of all matters which may arise;(v)Any measures that will suit the orderly development of oil palm cultivation and industry;(vi)Complaints of growers regarding transportation, purchase of oil palm FFB and payment of price by factory and oil palm cultivators;(vii)Recommend to the local bodies, Public Works Department and other Government agencies for providing necessary facilities for the factory;(viii)To take steps for prevention and control of oil palm diseases and pests and render help for development of the oil palm cultivation;(ix)Draw plans for training of cultivators and extension work;(x)Such other matters as may be prescribed.
