Section 27 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
27. Composition of the Marketing Committee for Market of National Importance.
- Every Marketing Committee constituted under sub-section (1) of Section 26 shall consist of the following members-(a)three members to be nominated by the Government from amongst the agriculturists residing in Delhi;(b)three members to be elected in the prescribed manners from amongst the traders and commission agent holding licence in any Marketing Committee in Delhi;Provided that at least two members will be from amongst those traders and Commission Agents who hold a licence from the Marketing Committee constituted under sub-section (1) of Section 26;(c)one representative of the Board to be nominated by the Government;(d)the Director or his nominee (ex-officio member);(e)three representatives of other States and union territories to be nominated by the Government, in consultation with the State Government or the Administrator of the Union Territory as, the case may be,Provided that the representatives shall be the agriculturists of those areas from which the commodity referred to in sub-section (1) of Section 26 is received;(f)the Secretary of the Marketing Committee (as ex-officio Member-Secretary);(g)one representative of the Agricultural Marketing Adviser to the Government of India.
