Section 5(3) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
(3)The Council shall consist of the following, namely :-(i)two representatives of the sugar factory concerned, to be nominated by the occupier;["(ii) Seven representatives of the Cane-grower's Co-operative Societies functioning in the reserved area, to be elected by the members of the Committees of Management of such societies from amongst the members of such societies;Provided that out of seven representatives one representative shall be from the persons belonging to the Scheduled Castes or the Scheduled Tribes and one from the persons belonging to the other Backward Classes and one representative shall be a women."(iii)one representative of the licensed power driven khandsari manufacturing units in the reserved area, to be elected by their owners;(iv)the District Cane Officer;(v)the Sugarcane Protection Inspector;(vi)[ the Seed Production Officer;](vii)the senior Cane Development Inspector, who shall be ex-officio Member-Secretary.(3-A) The members of the Council shall elect from among themselves a person not being a Government servant, to be the Chairman of such Council];"(4) The term of council shall be coterminous with the term of Cane Co-operative Society and upon its expiry the council shall be reconstituted in accordance with the provisions of sub-section (3)."
