Section 27(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)Save as provided under this Act, Market Committee of Market Yard of National Importance shall consist of -(i)Chairperson...............1(ii)Vice-Chairperson.........1(iii)Agriculturist...........5including 2 agriculturists one each from two other States where from arrivals are received in the MNI (to be nominated by respective State Governments on receipts of requests for such nomination received from the Government where MN.I is located).(iv)Trader holding the single unified licence, resident of a delineated market area, possessing such qualifications, as may be prescribed, elected from amongst the licenced traders resident of such delineated market area of MNl...............1(v)Trader holding the inter-state trading licence nominated by the State Government, as may be prescribed ------------------1(vi)One representative of licenced commission agent as member, as may be prescribed-----1(vii)Agricultural Marketing Adviser to the Government of India or· his nominee not below the rank of Under Secretary to Government of India.................1(x)Director or his nominee (ex-officio) -------------------------1(xi)M. D/ CEO. APAPLMB (ex-officio) or his nominee----------------1(xii)Executive Member (to be appointed by the Government, who shall function as the Secretary Market Committee of MNl)----------------------1
