Section 17 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
17. Constitution of the Committee.
(1)The Committee, referred to in Section 16 shall consist of the following members to be nominated by the State Government in the manner as may be prescribed: -(a)one representative of urban local bodies, exercising jurisdiction over the Principal Market yard or Sub-Market Yard, or part of either and the market area or any of its part;(b)one representative out of Zila Panchayat and one representative of Kshettra Panchayats exercising jurisdiction over the Principal Market Yard or Sub- Market Yard, or part of either and the market area or any of its part;(c)one representative of the Co-operative Marketing Societies holding license for transacting business in the Market Area;(d)one representative of commission agents carrying on business in the Market Area and holding license therefore under this Act;(e)one representative of traders carrying on business in the Market Area and holding license therefore under this Act;(f)Seven representatives of producers of the Market Area;(g)one person of the Market Area who shall represent the interest of consumers;(h)two Government officials of whom one shall be a representative of the Trade Tax Department and the other of the Food and Civil Supplies Department;(i)Secretary of the Market Committee who shall be the member secretary.(2)Out of the persons nominated under clause (f) of sub-section (1):(a)two members shall be residents of any of the Gram Panchayat exercising jurisdiction over any part of the Market Area;(b)five members shall be producer seller in the Market Area who have obtained sale Vouchers in Form No. VI of last three years from the Committee, out of which one member shall be belonging to the Scheduled Castes or the Scheduled Tribes and the other from Other Backward Classes of citizen;(3)Every committee shall have a Chairman nominated by the State Government from amongst the members referred to in clause (f) of sub-section (1) and a Vice-Chairman nominated by the State Government from amongst the members of the committee.(4)(a)the term of the committee constituted under sub-section (1) shall be two years from the date of publication of the constitution of the committee under sub-section (6) if not terminated earlier by the State Government;[(A-1) The Chairman, Vice-Chairman and the members shall function on their respective posts during the peasure of the Governor. [Inserted by Uttarakhand Act No. 14 of 2018, dated 11.4.2018.](A-2) The vacancies of the Chairman, Vice-Chairman and the members shall be filled according to the provisions of sub-sections (1), (3) of Section 17 or sub-section (2) of Section 18 as the case may be.](b)the term of the office of the Chairman, the Vice-Chairman and the members shall be co-terminus with the committee;(c)a non-official member shall cease to hold his office if he ceases to be a licensee of committee or otherwise ceases to work in the committee as trader or commission agent as the case may be.(5)The name of every member nominated under sub-section (1) shall be registered with the Managing Director within 21 days of the nomination.(6)The constitution of the committee constituted under sub-section (1) shall be notified in the Gazette by the Managing Director with the prior approval of the State Government.(7)The State Government, where it considers necessary or expedient so to do in public interest, may, by Notification, extend the term of the committee for a period not exceeding more than six months at a time but the total period of such extension shall not exceed one year.(8)No proceeding, or Act done by or on behalf of the committee shall be questioned on the ground that there was want of any qualifications or defect in the nomination of any person as Chairman, Vice-Chairman or member of the committee or on the ground of vacancy or defect in the constitution of the committee.
