Section 11(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The remaining members shall be nominated by the State Government by notification as follows :-(a)if the Committee is to consist of eleven members, there shall be nominated:-(i)seven members from amongst the producers of the notified market area;(ii)two members from amongst the persons licensed under Section 10; and(iii)one member from amongst the person licensed under Section 13 :Provided that the members nominated under this clause shall include at least one person belonging to Scheduled Castes or Scheduled Tribes and one person belonging to the Backward Classes, who are otherwise qualified to be nominated as members of the Committee;(b)if the Committee is to consist of twelve members there shall be nominated, in addition to the members specified in clause (a), one member representing the Co-operative Society :(c)if the Committee is to consist of nineteen members, there shall be nominated -(i)twelve members from amongst the producers of the notified market area;(ii)four members from amongst the persons licensed under Section 10; and(iii)two members from amongst the persons licensed under Section 13 :Provided that the members nominated under this clause shall include at least two persons belonging to Scheduled Castes or Scheduled Tribes and one person belonging to the Backward Classes, who are otherwise qualified to be nominated as members of the Committee;(d)if the Committee is to consist of twenty members, there shall be nominated in addition to the members specified in clause (c); one member representing the Co-operative Societies :Provided that where, in the case of sub-clause (iii) of clause (a) or sub-clause (iii) of clause (c), there are no persons licensed under section 13 or the number of such person is less than those required to be nominated, the deficiency shall be made up by nominating from amongst the persons licensed under Section 10.
