Section 8(1) in The Assam Agricultural Produce Market Act, 1972
(1)Every Market Committee shall consist of the following members namely :(i)seven agriculturists who are voters of Gaon Panchayat to be elected by the members of the Gaon Panchayat in the market area in the manner prescribed :(ii)three to be elected by the traders, otherwise than co-operative marketing societies and Gaon Panchayat, holding valid licence under this Act from amongst themselves in the manner prescribed :(iii)one to be elected by the members of the Managing Committee or Board of Directors,as the case may be, of the co-operative marketing societies in the market area holding a licence under this Act from amongst themselves in the manner prescribed;(iv)one to be nominated by such Co-operative Bank as may be decided upon by the State Government;(v)one to be nominated by the State Government;(vi)one to be elected by the members of the Municipal Board, Town Committee or Gaon Panchayat within whose jurisdiction the principal market-yard is situated from amongst the members of the Municipal Board. Town Committee or Gaon Panchayat, as the case may be. When the principal market-yard is situated within the jurisdiction of two or more local authorities of the type mentioned above, one member to be elected jointly by the members of the local authorities concerned from amongst themselves in the manner prescribed.(vii)one to be nominated by the Warehousing Corporation, if a warehouse has been established by such Corporation within the market area and where no such warehouse has been established, then two persons shall be elected by the Co-operative Marketing Societies under Clause (iii).
