Section 26B(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)The Board shall consist of a Chairman appointed by the State Government besides the following other members namely :-(a)[ the Agriculture Production Commissioner, Uttar Pradesh if he is not the Chairman;] [Substituted by section 11 (a) (i) of U.P. Act No. 6 of 1977.](b)the Secretary to the State Government in the Finance Department;(c)the Secretary to the State Government in the Food and Civil Supplies Department;(d)[ the Secretary to the State Government in the Agriculture Department or where there is no separate Secretary for the said Department, then the Special Secretary or Joint Secretary, as the case may be, in that Department;] [Substituted by section 11 (a)(ii) of U.P. Act No. 6 of 1977.](e)the Registrar, Co-operative Societies, Uttar Pradesh ;(f)the Director of Agriculture, Uttar Pradesh ;[(f-1) the Agricultural Marketing Adviser to the Government of India; (f-2) the Director, Horticulture and-Fruit Utilization, Uttar Pradesh.; (f-3) the State Agricultural Marketing Officer, Uttar Pradesh;[(f-4) the Vice-Chancellor of any of the Universities established under the Uttar Pradesh Krishi Evem Prodyogic Vishwa Vidyalaya Adhiniyam, 1958 to be Comminuted by the State Government;] [Added by section 11 (a)(iii) of U.P. Act No. 6 of 1977.](g)[six] [Substituted by section 11 (a) (iv) of U.P. Act No. 6 of 1977.] persons appointed by the State Government from out of the producers elected as members of the Market Committees and for so long as such elected members are not available any [six] [Substituted by section 11 (a) (iv) of U.P. Act No. 6 of 1977.] producers appointed by that Government;(h)[two person] [Substituted by section 11 (a)(v) of U.P. Act No. 6 of 1977.] appointed by the State Government from out of the traders or commission agents elected as members of Market Committees and for so long as such elected members are not available, [any two traders or commission agents] [Substituted by section 11 (a)(v) of U.P. Act No. 6 of 1977.] appointed by that Government ;(i)the Director of Mandis who shall be ex-officio Secretary of the Board (hereinafter in this Chapter referred to as the Member Secretary)
