Section 10(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)Where a notification under section 12 has been issued the State Government may pass such consequential orders as it may deem fit in respect of -(a)Where a notification is issued under sub-section (2) of Section 12 excluding area from any market area and such excluded area is not declared to be separate market area or a notification is issued under sub-section (2), including any area within the market area, the Market Committee constituted for such market area before the date of such exclusion or inclusion shall, notwithstanding anything contained in this Act, continue to be the Market Committee for the said market area until the reconstitution of such Market Committee under this Act;(b)In the event of amalgamation of dissolved Market Committee, the committee-in-charge shall consist of the following members, namely : -(i)a Chairman to be nominated by the State Government;(ii)ten representatives of Agriculturists to be nominated by the State Government;(iii)one representative of Traders to be nominated by the State Government;(iv)one representative of the Co-operative Marketing Society functioning in the market area to be nominated by the State Government;(v)an Officer of Agriculture/Cooperation Department working in the district to be nominated on the recommendation of the Collector;(vi)one member of the Weighmen and palledars operating in the market area holding licence from the Market Committee to be nominated by the registered union of Palledar and Weighmen;(vii)one representative Chairman of the Local authority of the headquarter of the committee (Chairman of Nagarpalika/ Mahanagarpalika, Panchayat Samiti or Zila Parishad as the case may be);(c)Where in case of split up of a Market Committee each committee-in-charge consisting of a Chairman, Ten representative of Agriculturists and a representative of Traders shall be constituted;Provided that : -(i)Chairman of the dissolved Market Committee shall be nominated Chairman of the newly established Market Committee of which he is a voter and for the other Market Committee, The State Government shall nominated a Chairman who possesses the qualifications prescribed in sub-section (3) of section 17;(ii)representative of agriculturists of dissolved Market Committee shall also be nominated as member of newly established Market Committee of which he is permanent resident and remaining representatives of the agriculturists shall be nominated by the State Government who possesses the qualifications prescribed in sub-section (3) of section 17;(iii)representative of traders of the dissolved Market Committee shall be nominated as a member of the newly established Market Committee of which he is a permanent resident and for the other Market Committee, the State Government shall nominate such licensee trader as representative of traders who possesses the qualifications prescribed in proviso of sub-section (1) of section 17;(iv)one representative of the Co-operative marketing society functioning in the market area to be nominated by the State Government (who shall be elected by the managing committee of such society);(v)an officer of the Agriculture Department working in the district to be nominated on the recommendation of the Collector;(vi)one member of the Weighmen and palledars operating to be nominated by the registered union of palledar and Weighmen;(vii)one representative of the Local authority of the places where the Market Committee is located (Chairman of Nagarpalika/ Mahanagarpalika, Panchayat Samiti or Zilla Parishad as the case may be);(viii)the committee-in-charge constituted under sub-section (1) shall subject to the control of the Director, exercise all the powers and perform all the duties of the Market Committee under this Act.
