Section 3 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
3. Sugarcane Board.
(1)There shall be established by the State Government a Sugarcane Board for Uttar Pradesh.(2)The Board shall consist of-(a)[ the minister in charge of Industries];(aa)[ the Minister in charge of Cane Development];(b)[twenty-one members] to be appointed by the State Government of whom five shall be representatives of sugar factories [five shall be representatives of Gur, Rab or Khandsari Sugar Manufacturing Units and five shall be representatives of cane-growers and the Cane-growers' Co-operative Societies and the remainders shall be persons possessing technical knowledge in sugarcane or otherwise interested in the development of sugarcane and its products;(c)the Cane Commissioner or his representative who shall be ex-officio member; and(d)the Secretary to the State Government in the Industries Department or such other officer as may be nominated by the State Government. He shall also be ex-offcio Secretary of the Board.(3)The Minister in charge of Industries shall be ex-officio Chairman of the Board and in his absence the [Minister in charge of Cane Development and; if he also, is absent the representative of the Minister in charge of Industries to be nominated by him, shall preside over the meeting of the Board.(4)The term of the Board shall be two years: provided that the State Government may I it is satisfied that it is necessary so to do dissolve the Board before the expiry of its term.(5)Where the Board is dissolved the following consequences shall follow-(a)All members referred to in Clause (b) of sub-section (2), Shall on a date to be specified in the order, vacate their offices but without prejudice to their eligibility for appointment or nomination as a member;(b)The Board shall be reconstituted by the State Government in accordance with the provisions of sub-section (2).
