Section 45 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
45. Executive Committee for Special Market.
(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.(2)In case of emergency, the Executive Committee may decide issues requiring approval of the Market Committee; However, such decisions shall have to be approved by the Market Committee within 45 days from the date, such decisions have been taken. Failure in doing so or in the event of disapproval of such decisions by the Market Committee, such decisions shall stand null and void.(3)The Executive Committee will meet as often as necessary, but at least once in two months.
