Section 6(1) in The Orissa Forest Produce (Control of Trade) Act, 1981
(1)The State Government shall, for each calendar year constitute in respect of each specified forest produce an Advisory Committee for each Revenue Commissioner's Division in the State consisting of not more than nine members as may be notified by the State Government from time to time for the purpose of advising the State Government in the matter of fixation of fair and reasonable price of each specified forest produce at which such produce may be purchased by the State Government or its authorised officer or agent when they are offered for sale in such Division in accordance with the provisions of this Act;Provided that-(i)two of the members shall be from amongst the traders in such specified forest produce or manufacturers of goods in which such specified forest produce is used as raw materials;(ii)at least two members shall be from amongst the growers of such specified forest produce other than the State Government;(iii)one member shall be from amongst the members of Parliament representing the State and belonging to the Scheduled Tribes; and(iv)one member shall be from amongst the members of State Legislature belonging to such Tribes.
