Section 14 in Karnataka Agricultural Produce Marketing Act 1966
14. Constituencies for election of certain members.
(1)For the purpose of electing the members referred to in [clauses (i) and (ii)] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991.] of subsection (I) of section 11 to a market committee there shall be the following constituencies in every market area:-(i)[eleven] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] agriculturists' constituencies electing representatives of agriculturists each constituency being a single member constituency;(ii)one traders' constituency for the entire market area for electing [one representative] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] of licensed traders; and(iii)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](2)For the purpose of clause (i) of sub-section (1) the Deputy Commissioner shall by notification determine the territorial extent of the [eleven agriculturists' constituencies and shall reserve [two for women] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] [one for persons belonging to the Scheduled Castes one for persons belonging to the Scheduled Tribes one for persons falling under category 'A' and one for persons falling under category 'B'] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002]]. The number of voters in each such constituency shall as far as practicable be the same throughout the market area.
