Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) (Amendment) Act, 2008 22 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 5 Of U.P. Act No. 24 Of 1953 Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) (Amendment) Act, 2008 22 of 2008 An Act further to amend the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 It is hereby enacted in the Fifty- ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on August 27, 2008 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 29th August, 2008, p. 1 1. Short Title :- This Act may be called the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) (Amendment) Act, 2008. 2. Amendment Of Section 5 Of U.P. Act No. 24 Of 1953 :- In Section 5 of the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953,-- (a) in sub-section (3) for clause (ii) the following clause shall be substituted, namely:-- "(ii) seven representatives of the Cane-growers Co-operative Societies functioning in the reserved area, to be elected by the members of the Committees of Management of such societies from amongst the members of such societies: Provided that out of seven representatives one representative shall be from the persons belonging to the Scheduled Castes or the Scheduled Tribes and one from the persons belonging to the Other Backward Classes and one representative shall be a women." (b) for sub-section (4) the following sub-section shall be substituted, namely:-- "(4) The term of council shall be co-terminous with the term of Cane Co-operative Society and upon its expiry the council shall be re-constituted in accordance with the provisions of sub-section (3)".