Section 3(2) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(2)The Committee shall consist of the following members, namely:-(a)the Minister in-charge of Horticulture who shall be the Chairman;(b)three members of the Legislative Assembly of the State to be nominated by the Government;(c)Secretaries to Government in-charge of Agriculture, Industries and Finance;(d)Heads of Departments of Agriculture, Horticulture and Industries;(e)the Vice-Chancellor of Professor Jayashankar Telangana State Agricultural University;(f)the Director, Regional Research Laboratory, Trivandrum;(g)a representative of the Government of India, in the Ministry of Agriculture;(h)four representatives of the Oil Palm processing Factories as may be nominated by the Government;(i)four persons from among the Oil Palm Growers as may be nominated by the Government;(j)the Oil Palm Commissioner.
