Section 29 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
29. Executive Committee of MNI.
(1)The Executive Committee for MNI shall consist of -(i)Chairperson of MNI.......................................1(ii)Trader holding the single unified licence of MNI........1(iii)Director or his nominee (ex-officio)...................1(iv)M.D.,APAPLMB (ex-officio)...............................1(v)Executive Member of the Market Committee of MNI who shall be as the member Secretary of the Executive Committee 1(2)In case of emergency, the executive committee may decide issues requiring approval of the Market Committee. However, such decisions shall be approved by the Market Committee within forty five days from the date such decisions are taken. Failure in doing so or in the event of disapproval of such decisions by the market committee, such decision shall stand null and void, so however, that any such disapproval shall be without prejudice to the validity of anything previously done under that decision:Provided that if the Market Committee makes any modifications in such decision, the decision shall have effect only in such modified from the date of such modification.(3)The Executive Committee shall meet as often as necessary but at least once in three calendar months.
