Section 17 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
17. Constitution of the first Market Committee.
(1)The Market Committee shall be constituted, for a delineated market area declared after commencement of this Act, all the members thereof including Chairperson and Vice-Chairperson, shall be nominated by the State Government. The Market Committee so constituted may consist of Members including Chairman and Vice-Chairperson, not less than Ten, which may include three agriculturist members, as may be prescribed. Other five Members may be-(i)Three Members , one each from departments of agriculture/ horticulture, cooperation and agricultural marketing committee of the Government/ Administration ;(ii)One from cooperative marketing society or Trader(iii)one from Local Authority ( municipality, Panchayat samiti or Zila Parishad, as the case may be).Provided that the Chairperson be the Deputy Commissioner or his nominee and Vice-Chairperson shall be so nominated from amongst the agriculturist members.Provided further that State Government may abide by the reservation policy of the State Government in nomination of agriculturist Members. ·(2)The Government or the Director shall, by an order, appoint a person to be the officer-in-charge as Secretary of the Market Committee for a period not exceeding one year amongst the Agriculture officer.Provided that in the event of death, resignation, leave or suspension of the officer-in-charge, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as soon as may be, by appointment of a person thereto by the State Government or the Director and until such appointment is made, a person deputed/ nominated by the Director shall act as officer-in-charge. The services of officer-in-charge shall be co-terminus with the first Market Committee.Provided further that the state Government or the Director may, on proven misconduct, even before expiry of the period aforesaid, dismiss any Member including the Chairperson and Vice-Chairperson. In such event, a casual vacancy shall be deemed to have occurred and such vacancy shall be filled, as soon as may be, by nomination of a person thereto, as the case may be, by the state Government/ Administration or the Director.
