Section 6 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
6. Constitution of Advisory Committee.
(1)The State Government shall, for each year commencing on the 1st day of July and ending on the 30th day of June next following, constitute, in respect of each [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, an Advisory Committee for one or more Revenue Commissioners' divisions in the State consisting of not more than nine members as may be notified by the State Government from time to time for the purpose of advising the State Government in the matter of fixation, from time to time, of a fair and reasonable price at which such produce may be purchased by the State Government or its authorised officer or agent, as is offered for sale in such division or divisions in accordance with the provisions of this Act:Provided that, two of the members shall be from amongst the traders of the respective [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, or manufacturers of finished goods using such produce; and four members shall be from amongst the growers of the respective [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce other than the State Government.(2)It shall also be the duty of the Committee to advise the State Government on such other matters as may be referred to it by the State Government.(3)The business of the Committee shah be conducted in such manner as may be prescribed.(4)The members of the Committee shall be entitled to such allowances as may be prescribed:Provided, that a member of the State Legislature, while holding the office of member of the Committee shall not be entitled to receive any allowances other than travelling allowance, daily allowance or such other allowance which is paid to the holder of such office for the purpose of meeting the personal expenditure incurred in attending the meeting of the Committee or in performing any other functions as holder of such office.(5)The Committee shall tender its advice to the State Government within such period as the State Government may, for each Committee, specify in this behalf.
