Section 4 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
4. Market Committee.
- For every market, there shall be a Market Committee. Such committee shall be constituted as may be prescribed and shall consist of ten or more members not exceeding sixteen. Of the total number of members of the committee, not less than half shall be persons elected by the agriculturists of such area as the State Government may prescribe; one member, who shall be a [servant of the Government] [These words were substituted for the words 'Government servants' by Adaptation of Laws Order, 1937.] not below the rank of a Naib-Tahsildar, shall be nominated by the State Government; one member shall be elected by the [district council or local board] [Refer to C. P., and Berar Local Government Act, 1948 (XXXVIII of 1948) for the words 'District Council or Local Board' occurring in this section.] of the district in which the market is situated; one member shall be elected by the municipal committee, notified area committee, [village panchayat or a village sanitation panchayat] [Refer to C. P. and Berar Panchayat Act, 1946 (I of 1947) for the words 'Village Panchayat or a Village Sanitation Panchayat' occurring in this section.], as the case may be, of the area in which the market is situated; and the remaining members shall be elected by the traders in the market, in such manner as may be prescribed.
