Section 3(2) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(2)The Board shall consist of-(a)the Minister-in-charge of Agriculture;(b)the Minister-in-charge of Industries;(c)nine members to be appointed by the State Government of whom three shall be representatives of Sugar factories and three shall be representatives of Cane-growers and the Cane-growers' Co-operative Societies and the remainder shall be persons possessing technical knowledge in sugarcane or otherwise interested in the development of sugarcane and its products;(d)the Cane Commissioner; and(e)the Secretary to the State Government in the Agriculture Department or such other officer as may be nominated by the State Government.
