Section 40A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
40A. [ Power of State Government to give direction. [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
(1)The State Government may give directions to the Board and Mandi Committees.(2)The Board and the Mandi Committees shall be bound to comply with directions issued by the State Government under sub-section (1)][41 Constitution of Board. [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](1)The State Government shall constitute the Board which shall consist of the President and the following members, namely :-]A.-Ex-officio Members(a)Minister having the charge of Agriculture, Madhya Pradesh;(b)Secretary/Special Secretary to the Government of Madhya Pradesh, Agriculture Department;(c)Registrar, Co-operative Societies, Madhya Pradesh;(d)Managing Director of Agriculture, Madhya Pradesh;(e)Managing Director appointed under clause (f) of sub-section (1) of Section 2.B.-Members Nominated by the State Government(f)Two members of the Madhya Pradesh Legislative Assembly nominated in consultation with the Speaker of the Legislative Assembly;(g)Ten Chairmen of Market Committees of which not more than one shall be from each Revenue Commissioner's Division;(h)Two representatives of traders holding licence in any Market Committee within the State;(i)Chairman or Managing Director of the Madhya Pradesh State Co-operative Marketing Federation of the Madhya Pradesh State Commodities Trading Corporation;(j)[ Two experts in the field of marketing of agricultural produce.] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](2)The Minister having the charge of Agriculture, Madhya Pradesh shall be the President of the Board and Vice-President thereof shall be nominated by the State Government from the members other than ex-officio members referred to in sub-section (1).(3)[ If any casual vacancy occurs in the office of the President the State Government shall make interim arrangement.] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]
