Section 4 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
4. Committee or body.
(1)When a committee or body is established for the State or for any area thereof or a Cane Varieties Committee or body for the State is established under section 4 of the Act, the Government shall, by notification, appoint the Chairman and the Secretary thereof. In addition to the representatives of cane-growers and the factories, the Government may appoint other persons, not being growers or persons interested in factories, to be members or ex- officio members who shall ordinarily be residents of the area in respect of which the Committee or body is established.(2)The functions of the Committee or Body will be -(a)to recommend ways and means of maintaining healthy relations between occupiers or managers of factories, cane-growers societies or purchasing agents ;(b)to offer advice on any matter which may be referred to it by the Government, the Board and the Cane Commissioner; especially in respect of the regulation of the purchase of cane, and to advise the Cane Commissioner with regard to the cane estimate submitted under section 10 of the Act and assigning of the area from which the cane may be purchased ;(c)to bring to the notice of the Cane Commissioner cases of breach of any of the provisions of the Act and of the rules made thereunder and to make suggestions for the prevention of the same ;(d)to advise the Government regarding suitability or otherwise of the cane varieties for different tracts ; and(e)to advise the Cane Commissioner in the Cane Development work.(3)The Secretary may, subject to the control of the Chairman, convene meetings of the Committee or Body as often as may be necessary and shall do so when required by one-third of the members. He shall circulate the agenda, keep minutes of the meeting, carry on correspondence on behalf of the Committee or Body and discharge such other functions as may be necessary for the proper performances of his duties. He shall forward a copy of the minutes of the meeting to the Cane Commissioner.(4)The term of appointment of the Committee or Body shall be one year or such other period as any be specified in the order of appointment.(5)When the place of a member of the Committee or Body becomes vacant by resignation, death, removal or otherwise of such member, the Government may appoint a new member to fill the vacancy and such new member shall hold office for the unexpired period of the term of office of the member in whose place he has been appointed.(6)The procedure prescribed in Form II of these rules shall be followed at the meeting of the Committee or Body.
