Section 5A(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)Every market committee constituted for a special market under sub-section (1-B) of Section 4 of the Act, shall consist of eighteen members in the following manner as nominated and appointed by the Government,-(i)There shall be eight grower members;(ii)There shall be two licensed trader members, out of whom one shall be a representative of the processing unit of the company or society having special interest in the specific produce;(iii)Chairman of the Municipality or Sarpanch of the Gram Panchayat as the case may be in whose area the special Market is located;(iv)Director of Marketing of his nominee;(v)Director of Agriculture of Horticulture or his nominee;(vi)District Collector concerned or his nominee;(vii)Managing Director, Andhra Pradesh State Co-operative Marketing Federation Ltd., or his nominee;(viii)Managing Director, Andhra Pradesh State Civil Supplies Corporation Ltd., of his nominee;(ix)Senior Regional Manager, Food Corporation of India or his nominee;(x)General Manager, Cotton Corporation of India or Jute Corporation of India or his nominee:Provided that there shall be at least four members from among persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes, Minorities and Women.Provided further that there shall be at least two members representing the category of small farmers.
