Section 12 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
12. Constitution of the Marketing Board.
(1)Subject to the provisions of sub-section (2), the Marketing Board shall consist of the following nineteen members, namely:-(a)Eleven agriculturist members to represent agriculturists from each taluka of the State of Goa to be elected by the agriculturists only from the respective talukas;(b)two female agriculturists members, one each from the North Goa District and the South Goa District, to be elected by the agriculturists only in the manner prescribed;(c)one trader holding 'A' class licence to be elected from amongst traders of all classes;(d)one Chairman of a co-operative society registered in the State of Goa, having a valid licence from the Marketing Board, doing the business of notified agricultural produce in the market area, to be elected from amongst the Chairmen of co-operative societies;(e)two members to be nominated by the Government, one being from the office of the Registrar of Co-operative Societies, Government of Goa, and the other being from the Department of Agriculture, Government of Goa, to function during the term of the Marketing Board;(f)President of the Goa Cashew Manufacturers Association;(g)the Secretary of the Marketing Board, to function during the term of the Marketing Board.(2)Notwithstanding anything contained in sub-section (1) or any other provisions of this Act, when the Marketing Board is constituted for the first time, all the members, the Chairman and the Vice-Chairman thereof shall be nominated by the Government:Provided that the Chairman and the Vice-Chairman shall be nominated from amongst the agriculturists from the State of Goa.
