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[Section 43]
[Entire Act]
State of Uttarakhand - Subsection
Section 43(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
| (a) agriculturists (to be nominated by the StateGovernment from amongst the agriculturists residing permanentlyand operating in the Committee area); | - Five | |
| (b) traders (to be nominated by the StateGovernment from amongst the traders holding trading licence inany Market Committees in the State). Out of the traders sonominated, shall hold the licence from the Market Committee ofSpecial Market; | - Two | |
| (c) concerned Local Body of the area where theSpecial Market is located; | - One | |
| (d) the Collector or his nominee of the Districtin which Special Market is located; | - Two | |
| (e) representative of Chief Town Planner or theauthority exercising such powers; | - One | |
| (f) concerned Assistant Registrar of CooperativeSocieties; | - One | |
| (g) Chief Executive Officer (or his nominee) ofthe State Agricu1tural Marketing Board (ex-officioMember); | - One | |
| (h) Executive Member (to be appointed by theState Government). Executive member shall Act as the chiefexecutive officer of the Market Committee | - One | |
| (i) Agricultural Marketing Advisor to theGovernment of India or his nominee | - One. |