Section 5(2) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(2)The Zonal Committee constituted under sub-section (1) shall consist of the following members, namely:-(i)a Chairman nominated by the Oil Palm Commissioner, with the approval of the Government from among the persons residing in the Factory Zone;(ii)two persons representing the factory located in the factory one to be nominated by the Managing Director of the factory concerned;(iii)four persons from among the growers to be nominated by the Oil Palm Commissioner;(iv)the Joint Director (Agriculture) and Assistant Director (Horticulture) of the area, Executive Engineer (Panchayat Raj) and Executive Engineer (Roads and Buildings) representing the area and the Executive Engineer (Public Health);(v)a representative of the [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.18, Agriculture and Co-operation (Horti & Seri) Department, dated 13.11.2014.] to be nominated by its Vice-Chancellor;(vi)the Oil Palm Inspector concerned who shall be the Member Secretary of the Committee:Provided that the Members specified in clause (iv) shall have the right to speak and otherwise to take part in the meetings of the Zonal Committee but shall not be entitled to Vote at any such meeting.
