[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(2) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
| (a) | The Minister in charge of Sugar | Chairman |
| (b) | The Minister in charge of Agriculture | Co- Chairman |
| (c) | Secretary-II, Finance Department (Expenditure)or his nominee not below the rank of Deputy Secretary | Member |
| (d) | Secretary to Government, Commerce and IndustryDepartment | Member |
| (e) | Agricultural Commissioner | Member |
| (f) | not more than five farmers representativesnominated by the State Government from any sugarcane growers | Members |
| (g) | not more than five members nominated by theState Government from among the persons running Sugar Factories | Members |
| (h) | Commissioner for Cane Development and Directorof Sugar | Member Secretary |