Section 38 in The Fertilizer (Control) Order, 1985
38. Advisory Committee.
(1)The Central Government may be notification in the Official Gazette and on such terms and conditions as may be specified in such notification, constitute a Committee called the Central Fertilizer Committee consisting of a Chairman and not more than ten other persons, having experience or knowledge in the field, who shall be members of the Committee, to advise the Central Government regarding -(i)inclusion of a new fertilizer, under this Order ;(ii)specifications of various fertilizers(iii)grades/formulations of physical granulated mixtures of fertilizers that can be allowed to be prepared in a State ;(iv)requirements of laboratory facilities in a manufacturing unit, including a unit manufacturing physical/granulated mixtures of fertilizers ;(v)Methods of drawal and analysis of samples ;(vi)any other matter referred by the Central Government to the Committee.(2)The Committee may, subject to the previous approval of the Central Government, make bye - laws fixing the quorum and regulation its own procedure and the conduct of all business to be transacted by it.(3)The Committee may co - opt such number of experts and for such purposes or periods as it may deem fit, but any expert so co - opted shall not have the right to vote.(4)The Committee may appoint one or more sub - committees, consisting wholly of members of the Committee or wholly of co - opted members or partly of the members of the Committee and partly of co - opted members, as it thinks fit, for the purpose of discharging such its functions as may be delegated to such sub - committee or sub - committees by the Central Fertilizer Committee.(5)[ The State Government may be notification in the Official Gazette and on such terms and conditions as may be specified in such notification, constitute a Committee called the State Fertilizer Committee consisting of a Chairman and not more than 5 other members, having experience or knowledge in the field, including a representative from State Agricultural University, the Fertilizer Industry and Indian Micro Fertilizers Manufacturers' Association to advise the State Government regarding the grades/formulations of [mixture of fertilizer] [Inserted by S.O. 725(E), dated 28th July, 1988 (w.e.f. 28th July, 1988).] and their specifications] [Added by S.O. 397(E), dated 18th June, 1993.].
