Section 5(1)(b) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(b)the non-official members shall be:-

(i)two agriculturists, being members of the market committees;

(ii)two members representing the organisations of agriculturist;

(iii)one member to be elected in the prescribed manner from the traders and commission agents licensed under Section 80;

(iv)one member representing the Co-operative societies; which are marketing in agricultural produce; and

(v)two member representing the interests of consumers, of whom one shall be a member of the Legislative Assembly of Delhi.

Legal Document View