Section 6(1) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(1)The 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 minor forest produce, an Advisory Committee for one or more forest divisions in the State consisting of such number of members, not less than six but not more than nine, as may be notified by the Government, from time to time for the purpose of advising the Government in the matter of fixation, from time to time, of a fair and reasonable price at which such produce, as is offered for sale in a division or divisions, may be purchased by the Government or their authorised officer or agent in accordance with the provisions of this Act:Provided that two of the members shall be from amongst the traders of the respective minor forest produce, or manufacturers of finished goods using such produce; and four members shall be from amongst the growers of the respective minor forest produce other than the Government.
