Section 14(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Save as provided in section 13, every market committee shall consist of the following members namely :-(i)At least five but not more than seven members of the fruit Associations of the area where fruit market is located who in turn will be elected from amongst the members of the Association recognised by the Government out of which one of them should belong to Scheduled Caste or Scheduled Tribe in case their populations more than 8% the total population of the area where market is located;(ii)One member shall be representative of the Fruit Growers Co-operative Marketing Society/Societies nominated by the Registrar of FGEM Society (Fruit Growers Cooperative marketing Societies nominated by the Registrar of FGEM Society (Fruit Growers Co-operative Marketing Society);Provided that such representative shall be President or Secretary or Administrator of the Co-operative Marketing Society;(iii)One member to be nominated by the Government;(iv)One member of the JKHMPC, to be nominated by the Managing Director;(v)One member of Agro Industries Development Corporation to be nominated by the Managing Director Agros;(vi)One member from I.G. Transport, Jammu and Kashmir Government;(vii)The Government may appoint the remaining amongst the progressive orchardist to be members of the market committee.
