Section 3 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
3. Sugarcane Control Board.
[Sections 3 and 20(2)(a)] - (1) The Board shall consist of fifteen members including the Chairman.(2)The Government shall, by notification, nominate seven official and seven non-official members which shall include representatives of the cane growers and sugar factories.(3)The Minister for Agriculture shall be the ex officio Chairman of the Board.(4)The Cane Commissioner shall be the Secretary of the Board.(5)The Board shall, in addition to the powers and duties conferred or imposed upon it by the provisions of the Act, advise the Government on matters referred to it.(6)The Board shall meet at least twice a year. Notice, in writing, of all meetings shall be circulated by the Secretary to all members not less than one week before the date fixed for the meeting, except in urgent cases, in which case, a meeting may be held on three days, notice which may be sent by letter to all members residing at the headquarters and by telegram to members not so residing.(7)[ The nominated members of the Board shall hold office during the pleasure of the Government.] [Substituted by Haryana Government Notification No. 3482-Agriculture-II(3)-2004/19376 dated the 11th March, 2004.](8)When the place of a member nominated to the Board becomes vacant by resignation, death, removal or otherwise of such member, the Government shall nominate within three months a new member to fill the vacancy in accordance with the provision of sub-rule (2) 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 nominated.(9)The procedure in form 1 to these rules shall be followed at the meetings of the Board.
