Section 11(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)A Market Committee shall consist of,-(a)the Chairman elected under Section 12;(b)ten representatives of agriculturists possessing such qualifications as may be prescribed chosen by direct election from the constituencies of a market area in accordance with the provisions of this Act and the rules made thereunder;Explanation :-The expression "representatives of agriculturists" in this clause shall not include an agriculturist of the market area if any relative, that is to say wife, husband, father, mother, brother, sister, son, daughter, father's father, father's brother, father's sister, mother's father, mother's brother or sister, father's brother's son or daughter, mother's sister's son or daughter, brother's son or daughter, sister's son or daughter, brother's son or daughter, sister's son or daughter, son's wife, daughter's husband, sister's husband, wife's sister's husband, father's sister's husband, mother's sister's husband, son's son or daughter, daughter's son or daughter, wife's father or mother, wife's brother or sister, wife's brother's son or daughter, wife's sister's son or daughter, husband's brother, husband's brother's wife, husband's brother's son or daughter of such agriculturist holds a trader's licence from any Market Committee of the State.(c)one representative of traders possessing such qualifications as may be prescribed, elected by and from amongst the persons holding licence from the Market Committee for a period of two successive years as traders or owners or occupiers of processing factories under this Act :Provided that in the case of a Market Committee established for the first time under Section 10, the qualifying period of holding licence from such Market Committee shall be six months :[Provided further that no person shall be qualified to be a representative of traders of Market Committee if he has more than two living children one of whom is born on or after 26th January, 2001 :Provided also that any elected representative of trader shall become disqualified to hold such office if on or after 26th January, 2001 a child is born which increases the number of his children to more than two :] [Inserted by M.P. Act No. 21 of 2000.]Provided [also] [Substituted by M.P. Act No. 21 of 2000, for the word 'further'.] that no person shall be a voter of more than one Market Committee at a time :Provided also that no person shall be voter unless,-(i)he has completed the age of 18 years.(ii)he was not a defaulter of the Market Committee.Explanation.-The expression "defaulter" shall include a person who has defaulted in the payment of Nirashrit Shulk recoverable by the Market Committee in accordance with the provisions of the Madhya Pradesh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970 (No. 12 of 1970);(d)Such member of the State Legislative Assembly and House of the People in whose constituency at least fifty per cent of population resides in rural areas that is outside the local limits of a Municipal Corporation, Municipal Council or Nagar Panchayat :Provided that in a constituency where more than one Market Committee exists [the member of the house of people shall have to give his option] [Substituted by M.P. Act No. 31 of 2000 (w.e.f. 5-2-2001), for 'the member shall have to give his option'.], before the election, one of the Market Committees in which he wishes to become a member :[Provided further that the member of the House of the People or the member of the State Legislative Assembly who is a member of the Market Committee may nominate his representative who possesses such qualification as may be prescribed for the purpose of attending the meeting of the Market Committee;] [[Substituted by M.P. Act No. 31 of 2000 (w.e.f. 5-2-2001). Prior to substitution it read as under :'Provided further that the member of the Legislative Assembly shall be a special invitee in all other Market Committees in his constituency.']](e)One representative of the Co-operative Marketing Society functioning in the market area who shall be elected by the Managing Committee of such society :Provided that if more than one such society functions in the market area, such member shall be elected by all the members of the Managing Committees of such societies :Provided further that nothing in this clause shall apply if the Managing .Committee of any society stands superseded under the provisions of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961);(f)An Officer of the Agriculture Department of the State Government to be nominated by the Collector;(g)One representative of the weighmen and hammals operating in the marketing area holding licence from the Market Committee to be nominated by the Chairman;(h)One representative of the District Central Co-operative Bank who shall either be the Chairman of such Bank or such other member of the Managing Committee thereof, as may be nominated by the Chairman of such Bank;(i)One representative of the District Land Development Bank who shall either be the Chairman of such Bank or such other member of the Managing Committee thereof, as may be nominated by the Chairman of such Bank;(j)One representative of the Gram Panchayat or Janpad Panchayat or Zila Panchayat which falls within the jurisdiction of the market area nominated by the Chairperson of the Zila Panchayat :Provided that in Market Committee situated in the District headquarters the representative shall be nominated from amongst the members of the Zila panchayat only.
