Section 26B(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(3)A member referred to in clause (a), clause (b), clause (c), or clause (d) may, instead of attending any meeting of the Board himself depute an officer not below the rank of Deputy Secretary and the member referred to in clause (e) may likewise depute an officer not below the rank of Additional Registrar, Co-operative Societies and the member referred to in clause (j) may like wise depute an officer not below the rank of Additional Director of Agriculture [and the member referred to in clause (f-1) may deputed and officer not below the rank of Joint Agricultural Marketing Advise or to the Government of India, and the member referred to in clause (f-2) may depute an officer not below the rank of Additional Director, Horticulture and Fruit Utilization] [Substituted by section 11 (b) of U.P. Act No. 6 of 1977.] shall also have the right to vote.
