Section 31O(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)There shall be Executive Committee of the Market Committee of the Special Market or Special Commodity Market consisting of -(i)one representative of the traders holding the trading licence in the market committee of Special Market Special Commodity Market, nominated by the Director;(ii)one representative of agriculturists; to be nominated by the Director;(iii)the Registrar of Co-operative Societies, Gujarat State or his nominee;(iv)the Director or his nominee;(v)executive-member of the Market Committee who shall be the Member-Secretary of the Executive Committee.
