Section 5B(2) in The Cotton Ginning and Pressing Factories Act, 1925
(2)There shall be appointed a rate-fixing committee in each local area specified in .the order notified under sub-section (1), which shall consist of-(a)the Collector of the district of the local area;(b)two representatives of the growers of cotton in the local area;(c)two representatives of the owners of cotton ginning or cotton pressing factories situated in the local area; and(d)one person (not being a Government servant) who possesses special knowledge of, or experience in, the ginning and pressing of cotton or of the cotton trade, to be nominated by the Collector of the district in consultation with the State Government.
