Section 3(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)The committee shall consist of the following members, namely :-(a)[ the Ministers in charge of Sugar, Agriculture, and Industries;] [Clause (a) substituted by Act No.25 of 1976. Subsequently substituted by Act No.12 of 2007.](b)the Heads of Departments of Agriculture, Industries and Co-operation;(bb)[ the Director of Sugars, [Telangana] [Inserted by Act No.25 of 1976.] and the Managing Director of the Nizam Sugar Factory;](c)the Cane Commissioner;(d)seven persons from among persons representing the factories, nominated by the Government in consultation with the South Indian Sugar Mills Association and such other representative body as the Government may think fit, provided that no two members shall be from the same district;(e)[ two persons from among persons representing the khandsari units, nominated by the Government; [Substituted by Act No.4 of 1967.](f)nine persons from among the cane growers nominated by the Government.]
