Section 13(1B) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1B)(a)Notwithstanding anything contained in any provisions of this Act, the State Government may, by notification in the Official Gazette, declare any Agricultural Produce Market Committee to be the Divisional Market Committee for more than one districts or Regional Market Committee for more than one talukas.(b)The area specified by the State Government by notification in the Official Gazette, from time to time shall be deemed to be market area for the purpose of this Act and the Market Committee for that area shall be called by the name as may be notified by the State Government and it shall function as the Divisional or Regional Market Committee.(c)The Divisional or Regional Market Committee shall, subject to the provision of sub-section (2), consist of following members, namely: -(i)two representatives of the agriculturists, elected by the agriculturist members of the Agricultural Produce Market Committee from each district included in the area of operation of the Divisional Market Committee; or(ii)one representatives from the agriculturists elected by the agriculturist members of the Agricultural Produce Market Committee from each talukas included in the area of operation of the Regional Market Committee; or(iii)two representatives, elected by the traders and commission agents, holding licences to operate as such in the market area;(iv)one representative, elected by the hamals and weighmen operating as such in the market area;(v)one representative of the State Marketing Board;(vi)one representative of the Municipal Corporation or Municipal Council functioning at the Head Quarters of the Market Committee;(vi-a) four representatives (of which, one shall be woman, one shall be a person belonging to Scheduled Castes or Scheduled Tribes, one shall be a person belonging to the Other Backward Classes and one shall be a person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes) to be nominated by the State Government:Provided that, where the Divisional or Regional Market Committee is situated in Tribal areas, the State Government shall nominate the person belonging to the Scheduled Tribes in place of the person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes;(vii)The Director of marketing, Maharashtra State, Pune or his representative.(d)A person who is a member of the Market Committee under sub-clauses (v), (vi) and (vii) of clause (c), shall have a right to take part in the discussions of the Committee, but shall not have right to vote at a meeting thereof;
