Section 13(11) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(11)[ Notwithstanding anything contained in sub-section (1) or sub-section (2), where a member is not duly elected within the prescribed period, the State Government may appoint any suitable person falling in that class as member of the committee.] [Substituted by section 5 of U.P. Act No. 6 of 1977.]
