Section 24 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
24. [ Establishment of Cotton Co-ordination Committee and fixation of guaranteed price. [Section 24 was substituted for the original by Maharashtra 59 of 1981, Section 5.]
(1)At the commencement of every cotton season the Cotton Co-ordination Committee, as established under sub-section (2), shall recommend to the State Government the guaranteed prices for different varieties or grades of cotton and, where necessary, also of ginned cotton. The State Government shall, in accordance with the recommendation of the Cotton Co-ordination Committee, notify in the Official Gazette and in such other manner as it deems fit, the guaranteed prices for different varieties or grades of cotton and, where necessary, also of ginned cotton.(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.]
