[Cites 0, Cited by 2]
[Entire Act]
State of Maharashtra - Section
Section 39B in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39B. Constitution of State Marketing Board.
The State Marketing Board shall consist of the following members, that is to say| (i) | The Minister in-charge of Marketing | Ex officio Chairman |
|---|---|---|
| (ii) | the Minister of State in-charge of Marketing | Ex officio Vice Chairman |
| (iii) | the Commissioner for Co-operation and Registrar of Cooperative Societies Maharashtra State Pune | Ex officio Member |
| (iv) | the Commissioner for Agriculture, Maharashtra State, Pune | Ex officio Member |
| (v) | one representative of the National Bank of Agricultural and Rural Development (NABARD) to be nominated by the State Government | Ex officio Member |
| (vi) | The Agricultural Marketing Advisor to the Government of India or his representative. | Ex officio Member |
| (vii) | Six members one each from the revenue divisions to be nominated by the State Government from amongst the Chairmen of the Market Committees in respective revenue division. | Member |
| (viii) | The Chairman the Maharashtra State Market Committees' Co-operative Federation Limited, Pune. | Member |
| (ix) | the Director of Agricultural Marketing Maharashtra State Pune. | Member |
| (x) | the Managing Director | Member-Secretary |