Ordinance Summary

The Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) (Amendment) Ordinance, 2020

• The Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) (Amendment) Ordinance, 2020 was promulgated on May 22, 2020.  It amends the Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953.   The Act regulates the supply and purchase of sugarcane required for use in sugar factories and jaggery manufacturing units.  The Ordinance introduces a mechanism to remove the Chairman of the Cane Development Council.  
   
• The 1953 Act provides for the establishment of the Cane Development Council for a reserved area of a factory (to be called a zone).  The Cane Commissioner may declare any area as reserved for a factory for the supply of cane to the factory.  The Cane Commissioner may direct for such zone to be larger or smaller than the reserved area of a factory.  
   
• The functions of the Council include: (i) overall development of the zone, (ii) developing irrigation and agricultural facilities in the zone, and (iii) administering funds available at its disposal.  Members of the Council include: (i) two representatives of the concerned sugar factory, (ii) seven representatives of the Cane-grower's Co-operative Societies functioning in the reserved area, (iii) the District Cane Officer and (iv) the Sugarcane Protection Inspector.  The Chairman is elected from among the non-government members of the Council.  
   
• Motion of Non-confidence against Chairman:  The Act provides for the supersession of the Council if the state government is satisfied that the Council has made a wilful default in the performance of any of its functions and duties.  The Ordinance introduces a motion to express non-confidence in the Chairman.  The Chairman against whom a non-confidence motion is carried will cease to hold office and will be replaced by a successor.  The successor will be elected from among the non-government members of the Council as per the procedure under the Act. 

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