Section 27A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Notwithstanding anything contained in section 27, every Market Committee other than the Bombay Agricultural Produce Market Committee shall, within a period of six months next after the close of every financial year call an annual general meeting of its members and invitees specified below,-(a)The Chairman of all the Primary Agricultural Credit Societies and the Sarpanch of all the Village Panchayat, or their representatives, in the market area;(b)five office-bearers to be nominated by each of the registered association of the licensed commission agents and traders, in the market area. In the absence of registered association, five representatives of the licensed commission agents and traders to be nominated by the Chairman of the Market Committee;(c)five office-bearers to be nominated by each of the registered association of hamals and weigh men, in the market area;
