Section 5(2) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(2)Every Market Committee shall have a Chairman [nominated] [Substituted by Act No.5 of 2015.] from among its members specified in clause (i) of sub-section (1) and a Vice-Chairman to be [nominated] [Substituted by Act No.5 of 2015.] from among its members specified in clause (i) or clause (ii) of sub-section (1), by the Government in consultation with the Director of Marketing;][Provided that such number of Chairmen may be nominated to the market committees from among the members belonging to Scheduled Castes/ Scheduled Tribes/ Backward Classes/Women in the manner prescribed to the possible extent.] [Proviso inserted by Act No.3 of 2016.]
