Section 30(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)The non-official members shall be appointed by the State Government out of a panel of names given by the Deputy Commissioner concerned equal to twice the number of vacancies to be filled up, in the manner provided here under:-(i)nine non-official members from the producers of the notified market area; and(ii)one non-official members from the traders registered under section 40, from the notified market area.
