Section 3 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
3. Constitution of the Advisory committee.
(1)As soon as may be after the commencement of this of the Act, the Government shall by notification, constitute a Committee for the State to be called "The [Telangana Oil] [Substituted by G.O.Ms.No.18, Agriculture and Co-operation (Horti & Seri) Department, dated 13.11.2014.] Palm Advisory Committee".(2)The Committee shall consist of the following members, namely:-(a)the Minister in-charge of Horticulture who shall be the Chairman;(b)three members of the Legislative Assembly of the State to be nominated by the Government;(c)Secretaries to Government in-charge of Agriculture, Industries and Finance;(d)Heads of Departments of Agriculture, Horticulture and Industries;(e)the Vice-Chancellor of Professor Jayashankar Telangana State Agricultural University;(f)the Director, Regional Research Laboratory, Trivandrum;(g)a representative of the Government of India, in the Ministry of Agriculture;(h)four representatives of the Oil Palm processing Factories as may be nominated by the Government;(i)four persons from among the Oil Palm Growers as may be nominated by the Government;(j)the Oil Palm Commissioner.(3)The Oil Palm Commissioner shall be the Ex-officio Member Secretary of the Committee.(4)The term of Office of the Committee shall be three years, but the Government may for reasons to be recorded in writing, reconstitute the Committee at any time before the expiry of the term.
