Section 4 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
4. Constitution of the Board.
- The Board shall consist of a Chairman, who shall be appointed by the State Government and twenty members including Vice-Chairman of whom ten shall be ex-officio members and ten non-official members to be nominated by the State Government in the following manner, namely:-(a)Ex-officio members,-(i)The Secretary (Agriculture) to the Government of Himachal Pradesh. - Vice-Chairman;(ii)The Secretary (Horticulture) to the Government of Himachal Pradesh;(ii)The Secretary (Finance) to the Government of Himachal Pradesh;(iv)The Secretary (Forest) to the Government of Himachal Pradesh;(v)The Principal Chief Conservator of Forests, Himachal Pradesh;(vi)Director of Agriculture, Himachal Pradesh;(vii)Director of Horticulture, Himachal Pradesh;(viii)Registrar, Cooperative Societies, Himachal Pradesh;(ix)Chief General Manager of National Bank for Agriculture and Rural Development, Shimla; and(x)Managing Director of the Himachal Pradesh State Agricultural Marketing Board.(b)Non-official members,-(i)two shall be Chairmen of the Committees;(ii)four shall be other progressive agriculturists/farmers;(iii)two shall be from amongst such traders registered under section 40 of this Act; and(iv)two shall be from amongst experts having experience in agricultural marketing.
