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State of Goa - Section

Section 3 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998

3. Constitution and term of office of the Goa Oil Palm Project Management Committee.

(1)As soon as may be after the commencement of this Act, the Government shall, by notification, constitute a Committee for the State of Goa to be called the Goa Oil Palm Project Management Committee.
(2)The Committee shall consist of the following members, namely:-
(i) Secretary to the Government incharge of Agriculture - Chairman.
(ii) Secretaries to the Government incharge of Industries andFinance - Members.
(iii) Director of Agriculture - Member.
(iv) Representative of the National Bank for Agriculture and RuralDevelopment - Member.
(v) Director of Industries - Member.
(vi) Director of ICAR Complex, Goa - Member.
(vii) Representative of the Department of Agriculture andCo-operation (Technology Mission on Oil seeds and Pulses),Government of India - Member.
(viii) Area representative of any private sector company involved inoil palm processing to be nominated by the Government - Member
(ix) Managing Director, Goa State Horticulture DevelopmentCorporation, Goa - Member
(x) Three persons from among the oil palm growers as may benominated by the Government - Members
(xi) Any other interested groups or experts which the Governmentconsiders appropriate to be represented on the Committee - Members
(xii) Deputy Director of Agriculture (Horticulture), Government ofGoa - Member Secretary
(3)The term of office of the Committee shall be three years, but the Government may, for reasons to be recorded in writing, re-constitute the Committee at any time before the expiry of its term.
(4)The powers and functions of the Committee shall, pending its re-constitution, be exercised and performed by the Director of Agriculture of the Government subject to such restrictions as may be specified in the order issued in this regard.