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State of Karnataka - Section

Section 3 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

3. Sugarcane Control Board.

(1)The State Government shall as soon as may be, after the commencement of this Act, constitute a Sugarcane Control Board (hereinafter referred to as the Board), for the State to perform such duties and functions assigned in this Act.
(2)The board shall consist of the following members, namely:-
(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
(3)The Headquarters of the Board shall be at Bangalore.
(4)Notice of the meetings of the Board, the place, quorum and procedures regarding transactions of the business of the Board shall be such as may be prescribed.
(5)Subject to the pleasure of State Government or sub-section (7), a non-official member shall hold office for a period of three years from the date of nomination. A member nominated once to the Board is not eligible for re-nomination for a second time.
(6)A non-official member may resign his office under his hand addressed to the Government but he shall continue in his office until his resignation is accepted.
(7)The Government may remove a non-official member from his office if he incurs any one of the disqualification specified below, namely:-
(a)becomes an un discharged insolvent; or
(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude; or
(c)becomes of unsound mind, stands so declared by a competent court; or
(d)refuses to act or becomes incapable of acting.
(8)The Board shall meet at least thrice in a year commencing before starting of the crushing season, after closure of the crushing season and at the end of the sugar season. The Member Secretary of the Board may subject to the control of the Chairman thereof convene meetings as often as may be necessary and shall do so when required by one-third of the members.
(9)When the office of non-official member nominated to the Board becomes vacant by resignation, death, removal or otherwise, the Government shall nominate within three months a new member to fill such vacancy and such new member shall hold office for the remaining period of the term of office of the member in whose place he has been nominated.
(10)No proceedings of the Board shall be rendered invalid for the mere fact that there was one or more unfilled vacancy in the Board at the time of such proceedings were made.