Section 45(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)There shall be Executive Committee of the Market Committee of the Special Market consisting of : -(a)one representative of the traders holding the trading license in the Market Committee of Special Market;(b)one representative of growers;(c)one Representative of the Registrar of cooperative societies;(d)Director of Marketing or his nominee;(e)Chief Executive Officer (or his nominee) of the State Agricultural Marketing Board;(f)Executive Member of the Market Committee who shall Act as the Member-Secretary of the Executive committee.
