Section 3 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
3. Constitution of Sugarcane Control Board.
(1)The Government shall, by notification, constitute a Board to be called as the Sugarcane Control Board to exercise such powers and to perform such functions assigned to it under this Act.(2)The Board shall have perpetual succession and have a common seal and shall, by the said name, sue and be sued.(3)The Board shall consist of the following members, namely:-(a)Chief Secretary to Government, who shall be the Chairperson, ex-officio;(b)Secretary to Government, Finance department, ex-officio;(c)Secretary to Government, Industries department, ex-officio;(d)Agricultural Production Commissioner and Secretary to Government, Agriculture Department, ex-officio;(e)Director of Agriculture, ex-officio;(f)Director, Sugarcane Breeding Institute, Coimbatore, ex-officio;(g)Chief Accounts Officer, Tamil Nadu Sugar Corporation, ex-officio;(h)three representatives of the factories in the State to be nominated by the Government, out of which,-(i)one member shall be from Tamil Nadu Co-operative Sugar Federation; and(ii)two members from private sugar factories in the State;(i)four representatives of sugarcane growers cultivating sugarcane regularly in the State and supplying sugarcane to the factories, to be nominated by the Government, out of which,-(i)two members shall be sugarcane growers supplying sugarcane to co-operative or public sector sugar factories; and(ii)two members shall be growers supplying sugarcane to private sugar factories in the State;(j)Commissioner, Member Secretary, ex-officio;(4)The headquarters of the Board shall be at Chennai.
