Section 58(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)A market committee may also have a Government servant as an [Additional Secretary or Assistant Secretary] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] or such number of Assistant Secretaries as may be determined by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] appointed by the State Government or an officer or authority authorised by it in that behalf.
