Section 12(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The remaining members shall be nominated by the state government by notification in the Official Gazette as follows :-(a)if the Committee is to consist of [twelve] [Substituted for 'nine' by Punjab Act No. 14 of 2006.] members, there shall be nominated, -(i)[ "Six members from amongst such producers, who are members of Gram Panchayats or Panchayat Samitis situated in the notified market area : [Substituted by Punjab Act No. 14 of 2006.]Provided that out of the six members, one may or may not be a member of the Gram Panchayat or Panchayat Samiti situated in the notified area :Provided further that out of the six members, one shall be an expert in the field of production or marketing or processing of agricultural produce :Provided further that in case no such expert is available, then the nomination shall be made in the manner hereinbefore mentioned](ii)[three] [Substituted for 'two' by Punjab Act No. 14 of 2006.] members from amongst the persons licensed under Section 10 ; and(iii)[two] [Substituted for 'one' by Punjab Act No. 14 of 2006.] member from amongst the persons licensed under Section 13 :Provided that the members nominated under this clause shall include one member belonging to Scheduled Castes or Backward Classes and one woman member, who are members of Gram Panchayats or Panchayat Samitis of the concerned notified market area and who are otherwise qualified to be nominated as members of the Committee ;(b)if the Committee is to consist of [thirteen] [Substituted for 'ten' by Punjab Act No. 14 of 2006.] members, there shall be nominated, in addition to the members specified in sub-clauses (i), (ii) and (iii), of clause (a), one member representing the Co-operative Societies ;(c)if the Committee is to consist of sixteen members, there shall be nominated,-(i)nine members from amongst such producers, who are members of Gram Panchayats or Panchayat Samitis situated in the notified market area :Provided that out of the nine members, one shall be an expert in the field of production or marketing or processing of agricultural produce :Provided further that in case no such expert is available, then the nomination shall be made in the manner herein before mentioned ;(ii)four members from amongst the persons licensed under Section 10 ; and(iii)two members from amongst the persons licensed under Section 13 :Provided that the members nominated under this clause shall include two members belonging to Scheduled Castes or Backward Classes and one woman member, who are members of Gram Panchayats or Panchayat Samitis of the concerned notified market area and who are otherwise qualified to be nominated as members of the Committee ;(d)if the Committee is to consist of seventeen members, there shall be nominated, in addition to the members specified in sub-clauses (i), (ii) and (iii) of clause (c), one member representing the Co-operative Societies :Provided that where in the case of sub-clause (iii) of clause (a) or sub- clause (iii) of clause (c), there are no persons licensed under Section 13, or the number of such persons is less than those required to be nominated, the deficiency shall be made up by nominating members from amongst the persons licensed under Section 10.
