Section 36(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)The Board [shall be constituted by the State Government by notification and] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (amendment) Act, 1981, section 14(a).] shall consist of members, both officials and non-officials, not more than 20 in number, of whom not more than 10 shall be non-officials.
