Section 40A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
40A. [ Election of Chairman or representatives of Panchayat Samitis. [Added as per Government Notification No. APM/2069/7757-C-1, dated 8th February, 1971, published in M.G.G., Part IV-B, dated 27th May, 1971, p. 863.]
- If there are more than one Panchayat Samitis functioning in any market area the Collector shall call upon such Panchayat Samitis to communicate the names of their Chairman or in the absence of their Chairman their representatives by a specified date for being elected on the Market Committee. On receipt of the names of the Chairman or the representatives of such Panchayat Samitis, the Collector shall draw lots and the name of the person whose name is so drawn by lot shall be the representative of such Panchayat Samitis unless all such committees have unanimously elected their Chairman or representatives on the Committee and communicated his name to the Collector on or before the specified date.]
