Section 24(2) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(2)The State Government shall appoint a Cotton Co-ordination Committee. It shall consist of the following :-(a)the Secretary to Government of Maharashtra, Agriculture and Co-operation Department (Co-operation wing);(b)a representative each of the Union Ministry of Agriculture and the Union Ministry of Commerce (Department of Textiles);(c)the Textile Commissioner;(d)the Chairman-cum-Managing Director, Cotton Corporation of India Limited;(e)two representatives of the Government of Maharashtra;(f)a representative of the Maharashtra State Co-operative Marketing Federation or such other body as may be appointed by the State Government as its agent to give effect to the provisions of the Act.]
