Section 31 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
31. Executive committee and its composition of the markets of National Importance.
(1)There shall be an executive committee of the market.(2)The composition of the executive committee referred to in sub-section (1) shall be-(i)the Chairman of the Marketing Committee ;(ii)two representatives, to be nominated by the Government, of whom one shall be holding a trading licence in the market and other shall be representative of the agriculturists;(iii)one representative of the Board to be nominated by the Government;(iv)the Director or his nominee;(v)one representative of a State or Union Territory from which agricultural produce is imported in Delhi, to be nominated by the Government in consultation with the State Government or the Administrator of the Union Territory, as the case may be;(vi)the Secretary of the Marketing Committee constituted under Section 27 who shall act as the Member-Secretary of the Committee.(3)In case of emergency, the executive committee may decide issues requiring approval of the Marketing Committee. However, such decisions shall be approved by the Marketing Committee within forty-five days from the date such decisions are taken. Failure in doing so or in the event of disapproval of such decisions by the marketing committee, such decision shall stand null and void, so however, that any such disapproval shall be without prejudice- to the validity of anything previously done under that decision:Provided that if the Marketing Committee makes any modifications in such decision, the decision shall have effect only in such modified form from the date of such modification.
