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The Chhattisgarh Van Upaj (Vyapar Viniyaman) Mantrana Samiti Tatha Mulya Prakashan Niyam, 1969
Published vide Notification No. 3555-10-69, M.P. Rajpatra (Asadharan) dated 23-6-1969 at pages 1385-1386
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(a) "Chairman" means a member of the Committee appointed as such by the notification constituting the Committee under Section 6;
(b) "Convener" means a member of the Committee appointed as such by the notification constituting the Committee under Section 6;
(c) "Ordinance" means the Chhattisgarh Van Upaj (Vyapar Viniyaman) Adhyadesh, 1969 (9 of 1969).
3. The State Government shall, subject to the provisions of Section 6 of the Ordinance publish the names of the members of the Advisory Committee of each Revenue Commissioner's Division constituted under the said section, appointing one member as the Chairman and another as the Convener. 4. The Advisory Committee constituted under Section 6 shall hold its meeting at the headquarters of the Revenue Commissioner of the Division for which it is constituted. 5. Every meeting of the Committee shall be presided over by the Chairman and in his absence the members present shall elect one of the members present as the Presiding Officer and hold the meeting. 6. The Convener of the Committee shall notify the date, time and place of meeting, in advance to each member of the Committee. The acknowledgements of all the members of having received the information shall be kept in record. 7. Five members of the Committee shall constitute the quorum. 8. The proceedings of the meeting shall be prepared in Hindi written in Devnagari script so as to clearly bring out the Committees recommendations regarding the fair and reasonable price at which the Van Upaj may be purchased from the growers other than the State Government and also its advice on such other matters as may be referred to it by the Government. 9. The proceedings shall be approved by the person presiding at the meeting and his approval shall be taken as final proof of the authenticity of the Committee's recommendations. 10. The Committee's advice shall be conveyed to State Government through the proceedings of the meeting, which shall be sent so as to reach the Secretary to the Government, Forest Department by the 15th of June or such earlier date as the Government may fix for- a particular year. The State Government may, however, in a special case allow a Committee further time in accordance with the proviso to Section 7. The request for further time on behalf of a Committee should be made well in advance by the Convener on behalf of and with the approval of the Committee. 11. Prices fixed under Section 7 shall be published in both Hindi and English in the Official Gazette and also in such newspapers having circulation in the revenue division concerned as the State Government may deem appropriate. 12. (1) The non-official members of the Committee other than those who are members of the Parliament or Chhattisgarh Legislative Assembly shall be entitled to draw travelling and daily allowances as for first grade officer of the State Government. (2) The travelling allowance bills shall be presented to the Convener who will countersign them after scrutiny and disburse the allowances.
