Section 3(1) in The Assam Agricultural Produce Market Act, 1972
(1)The State Government may, for exercising the powers conferred on and duties assigned to the Board by or under this Act, establish and constitute a State Agricultural Marketing Board consisting of Chairman and 17 other members to be nominated by the State Government as follows :(a)One Chairman;(b)Officials of the Government of Assam-(i)Director of Agriculture, Assam;(ii)Director of Veterinary and Animal Husbandry, Assam;(iii)Director of Panchayat, Assam;(iv)Director of Municipal Administration, Assam;(v)Registrar of Co-operative Societies, Assam;(vi)Secretary, Agriculture Department, Assam;(vii)Representative of the Marketing Adviser.(c)Non-officials -(i)one agriculturist member of the Market Committees to be nominated by the Chairman of the Board;(ii)one representative from Agricultural Farming Corporations formed under the Assam Agricultural Farming Corporation Act 1973;(iii)two progressive producers to be nominated by the Chairman of the Board;(iv)one licensee to be nominated by the Chairman of the Board;(v)one from amongst the members of the Co-operative Marketing Societies represented in the Market Committees, to be nominated by the Chairman of the Board.(vi)One trader of Agricultural produce of a Market Committee to be nominated by the Chairman of the Board."(vii)3 (three) Nos. of Chairman from the Market Committee to be nominated by the Chairman of the Board."
