Section 9 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
9. Sugar Commissioner and Cane Commissioner.
- The State Government may for purposes of this Act appoint-(a)a Sugar Commissioner; and(b)a Cane Commissioner;Who shall perform the duties and exercise all powers conferred or imposed upon them by or under this Act:Provided that nothing in this section shall prevent the State Government from appointing the same person to be Sugar Commissioner and the Cane Commissioner.
