Section 4 in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
4. Composition of the Board.
(1)The Board shall consist of the following members:-(a)the Minister of State for Co-operation, Maharashtra State, ex-officio Chairman;(b)the Secretary to the Government of Maharashtra, Agriculture and Co-operation Department (Co-operation Wing), ex-officio Vice-Chairman;(c)one representative of the Ministry of Agriculture, appointed by the Central Government, ex-officio;.(d)the Chairman, Maharashtra State Co-operative Cotton Growers Marketing Federation, ex-officio or his representative; [Clauses (d) and (e) were substituted by Maharashtra 14 of 1988, Section 2.](e)the Managing Director, Maharashtra State Co-operative Cotton Growers Marketing Federation, ex-officio or his representative;](f)the Managing Director, Maharashtra State Co-operative Bank, ex-officio or his representative;(g)the Managing Director, Cotton Corporation of India Ltd., ex-officio or his representative;(h)the Managing Director, Maharashtra State Textile Corporation Ltd., ex-officio or his representative;(i)the Chairman, Maharashtra Rajya Bazar Samiti Sahakari Sangh, ex-officio, or his representative;(j)The Director of Agriculture, ex-officio, or his representative;(k)the Director of Marketing, ex-officio, and until such Director is appointed the joint Registrar of Co-operative Societies (Marketing), ex-officio;(l)three representatives of cotton growers, appointed by the State Government:(m)one representative of textile mills appointed by the State Government;(n)one representative of Co-operative Spinning Mills, appointed by the State Government;(o)one representative of the Co-operative Ginning and Pressing factories appointed by the State Government;(p)one representative of East India Cotton Association appointed by the State Government;(q)a Deputy Secretary to the Government of Maharashtra in the Agriculture and Co-operation Department, designated by the State Government in this behalf, who shall also be the Secretary to the Board.(2)The names of the non-official Members appointed by the State Government shall be published in the Official Gazette.
