Section 9(1) in The Bihar Agricultural Produce Markets Act, 1960
(1)Of the members of the second and ever subsequent Market Committee-(i)seven shall be persons elected by the agriculturists of the area for which it is established from amongst themselves in the manner prescribed;(ii)three shall be persons elected by the traders, other than co-operative societies, holding valid licenses under this Act, from amongst themselves, in the manner prescribed;(iii)two shall be persons elected by the co-operative societies holding a license under this Act from amongst their members in the manner prescribed;(iv)one shall be a person appointed by the Co-operative bank of the market area provided that if there are more Co-operative banks than one in the said area the appointment shall be made by the said Co-operative banks in such order of rotation as may be specified in this behalf by the Chief Commissioner;(v)one shall be a person appointed by the Chief Commissioner;(vi)one shall be a person elected by the members of the municipality or the members of a Gram Panchayat of the Gram Sabha, established under section 3 of the United Provinces Panchayat Raj Act, 1947 (U.P. Act 26 of 1947), as extended to the Union territory of Manipur (Village Authorities in Hill Areas) Act, 1956 (80 of 1956) within whose jurisdiction the principal market yard is situated, from among the members of the municipality or the members of the Gram Panchayat or the members of the Village Authority concerned, as the case may be.
