Section 6 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
6. Functions of the Council.
(1)Functions of the Council shall be-(a)to consider and approve the programme of development for the zone;(b)to devise ways and means for the execution of the development plan in all its essentials such as cane varieties, cane-seed, sowing programme, fertilizers and manures;(c)to undertake the development of irrigation and other agricultural facilities in the zone;(d)to take necessary steps for the prevention and control of diseases and pests and to render all possible help in the soil extension work;(e)to impart technical training to cultivators in matters relating to the production of cane;(f)to administer the funds at its disposal for the execution of the development scheme subject to such conditions as may be prescribed; and(g)to perform other prescribed functions pertaining and conducive to the general development of the zone.(2)The State Government may at any time direct the Cane Commissioner to convene a joint meeting of two or more councils. Every such meeting shall be presided over by such person as may be nominated in that behalf by the State Government.
