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State of Karnataka - Section

Section 5 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

5. Constitution of Price Fixation Committee.

(1)As soon as may be after the commencement of this Act, the Government shall, by notification, constitute a Price Fixation Committee consisting of the following, namely:-
(i) The Principal Secretary/Secretary to Government,(Horticulture) as the case may be Chairman
(ii) The Director of Horticulture, Bangalore Member
(iii) One Representative nominated by the Governmentfrom each of the Entrepreneurs. Member
(iv) Deputy Secretary, nominated by FinanceDepartment Member
(v) One farmer representative nominated by theGovernment, from each of the factory zones. Member
(vi) Oil Palm Commissioner Member Secretary
(2)Subject to the pleasure of the Government a non-official member shall hold office for a period of three years, from the date of nomination. A member nominated once to the Price Fixation Committee, is not eligible for renomination, for the second time.
(3)A non-official member may resign his office by writing under his hand addressed to the Government, but he shall continue in office until his resignation is accepted.
(4)The non-official members of the Price Fixation Committee shall receive such allowances as may be prescribed.
(5)The Government may remove a non-official member from his office if he,-
(a)becomes an undischarged insolvent; or
(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude, or
(c)becomes of unsound mind, stands so declared by a competent court, or
(d)refuses to act or becomes incapable of acting, or
(e)has been removed or dismissed from service of the Central Government or the State Government or a Local Authority or a Body or Corporation owned or controlled by the Central Government or the State Government, or
(f)in the opinion of the Government has so abused the position of the member as to render that person's continuance in office detrimental to the public interest:
Provided that no person shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
(6)The vacancy caused under sub-section (5) or otherwise shall be filled by fresh nomination.
(7)No act or proceedings of the Price Fixation Committee shall be invalid by reason only of the existence of any vacancy or defect in the constitution of the Price Fixation Committee, if such act or proceeding is otherwise in accordance with the provisions of this Act.
(8)Power to propose MSP for Fresh Fruit bunch based on the technical committee report to the Government from time to time.