Section 8 in The Assam Agricultural Produce Market Act, 1972
8. Constitution of Market Committee.
(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).(2)Notwithstanding anything contained in sub-section (1), on the failure of any organisation, person or authority to elect any member under sub-section (1) within a period of three months from the date of the occurrence of the vacancy, the Director shall give notice in writing to the organisation, person or authority concerned to elect the member within a month from the date of such notice and on the failure of the organisation, person or authority to elect a member within the said period, the Director shall nominate of the market committee.(3)When a market committee is constituted for the first time all the members of the market committee including the Chairman and Vice-Chairman thereof shall be nominated by the State Government and such members shall hold office for a period of three years :Provided that the State Government may extend the term of the Market Committee for a period not exceeding two years;Provided further that the extension period on any occasion shall not exceed one year at a time.
