Section 11(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Every market committee shall consist of the following members, namely:-(i)[ eight agriculturists, whose names are enlisted in the voters' list published by the Election Commission of India for such market area, shall be elected by the numbers of managing committee of the primary Agriculture Credit CO-operative Socities dispensing agricultural credit in the market area;] [Substituted by Gujarat Act No. 14 of 2015, dated 10.4.2015.](ii)four members to be elected in the prescribed manner from amongst themselves by the traders holding general licences [who have traded in full conformity with the terms and conditions of the licence in the previous financial year and the fees payable by them has not remained unpaid] [Added by Gujarat Act No. 14 of 2015, dated 10.4.2015.];(iii)two representatives of the co-operative marketing societies [situate in the market area, holding general licences, engaged in the business in conformity with their respective objects and have their last accounts audited in class A, B or C, as the case may be] [Substituted by Gujarat Act No. 14 of 2015, dated 10.4.2015.], to be elected from amongst the members (other than nominal, associate or sympathiser members) of such societies by the members of the managing committees of such societies:Provided that where the number of co-operative marketing societies so situate does not exceed two, only one representative shall be so elected;(iv)one member to be nominated by the local authority (other than the market committee) within whose jurisdiction the principal market yard is situated from amongst its councillors or, as the case may be, members who do not hold any general licence:Provided that where under the law applicable to the local authority its councillors or members have vacated office and any person or administrator has been appointed to exercise the powers and perform the functions of the local authority, such person or, as the case may be, administrator shall nominate a member under this paragraph from amongst persons qualified to be councillors or members of the local authority and not holding a general licence;(v)two members to be nominated by the State Government:Provided that when a market committee is constituted for the first time all the members thereof shall be persons nominated by the State Government and shall hold office for a period of two years from the date of their nomination.
