Section 5 in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
5. Procedure for conducting business of the Advisory Committee.
(1)The State Government shall, subject to the provisions of Section 6, publish the names of the members of the Advisory Committee of each Revenue Commissioner's Division constituted under the said section appointing one member as the Chairman and another as Convenor.(2)The Advisory Committee shall hold its meeting at the headquarters of the Revenue Commissioner of the Division for which it is constituted.(3)Every meeting of the Committee shall be presided over by the Chairman and in his absence by the Convenor. If both the Chairman and the Convenor are absent, the members present shall elect one of the members present as the Chairman and hold the meeting.(4)The Convenor of the Committee shall fix the date, time and place of meeting and inform the same in writing to all the members of the Committee. The acknowledgements of all the members of having received the information shall be kept in record.(5)Four members of the Committee shall constitute the quorum.(6)The proceedings of the meeting shall be prepared in Hindi written in Devanagri script so as to clearly bring out the Committee's recommendations regarding the fair and reasonable price at which tendu leaves may be purchased from the growers other than the State Government and also its advice on such other matter as may be referred to it by the Government.(7)The proceedings shall be approved by the person presiding at the meeting and his approval shall be taken as final proof of the authenticity of the Committee's recommendations.(8)The Committee's advise shall be conveyed to State Government through the proceedings of the meetings, which shall be sent so as to reach the Secretary to the Government, Forest Department, by the 15th of December, or such earlier date as the Government may fix tor a particular year. The State Government may, however, in a special case allow a Committee further time in accordance with the proviso to Section 7. The request for further time on behalf of a Committee should be made well in advance by the Convenor.(9)Prices fixed under Section 7 shall he published in both Hindi and English in the official gazette and if deemed necessary, in such newspapers having circulation in the revenue division concerned as may be decided by the Conservator of Forests concerned.(10)(1) The non-official members of the Committee other than those who are members of the Madhya Pradesh Legislative Assembly shall be entitled to draw travelling and daily allowances as for a first grade officer of the State Government.(2)The travelling allowance hills shall be presented to the Convenor who will countersign them after scrutiny and disburse the allowances.
