Section 9 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
9. Constitution of market committee.
(1)A market committee shall consist of the following members, namely:-(a)six representatives elected by the licensees holding valid licences for carrying on the specified trade in the market yard;(b)two representatives of the manufacturers of the specified commodity or commodities for which the market or market yard is established, nominated by an association or any other organisation recognised by the Metropolitan Commissioner in this behalf:Provided that, in the absence of any such recognised association or organisation, the representatives of the manufacturers shall be nominated by the Metropolitan Commissioner;(c)if the market area includes any part of the area of any Municipal Corporation, or if the market yard is situated in any part of the area of any Municipal Corporation,-(i)the Municipal Commissioner for such Municipal Corporation; and>(ii)one representative of the Municipal Corporation of that area, elected by the Councillors of that Corporation, from amongst themselves;(d)if the market area includes any part of the area of any Municipal Council or if the market yard is situated in any part of the area of any Municipal Council,-(i)the Chief Officer of such Municipal Council; and(ii)one representative of the Municipal Council, elected by the Councillors, of that Council, from amongst themselves:Provided that, where the market area includes any parts of the areas of more than one Municipal Council or where the market yard is situated in any parts of the areas of more than one Municipal Council, one representative of the Municipal Councils shall be nominated by the Metropolitan Commissioner;(e)one representative of the labourer engaged in handling commodities in the market yard nominated by a trade union of such labourers as is recognised by the Commissioner of Labour, Maharashtra State;Provided that, if there are more than one such trade unions or in the absence of any recognised union, the representative shall be nominated by the Commissioner of Labour:(f)one member of the Lok Sabha elected from a constituency of the Lok Sabha or any part of such constituency, situated within the limits of the market area, nominated by the State Government;(g)two members of the State Legislature, not being members of the Metropolitan Authority, elected from a constituency of the State Legislature, or any part of such constituency, situated within the limits of the market area or residing in the market area, nominated by the State Government;(h)the Industries Commissioner, Maharashtra State, or his nominee;(i)one representative of Railways appointed by the Metropolitan Commissioner, in consultation with the General Managers of the Railways operating in the market area;(j)one representative of the Ministry of Commerce, Government of India, nominated by that Government;(k)one representative of the Transport Commissioner, Maharashtra State;(l)one representative of the Metropolitan Authority, other than the Metropolitan Commissioner, nominated by the Authority.(m)the Chief Executive Officer of the Market Committee.(2)When a market committee is constituted for the first time, all the members thereof shall be nominated by the State Government, as provided by sub-section (1) of section 4.(3)The members shall receive such allowances as may be determined by by-laws for meeting the personal expenditure in attending the meetings of the committee or standing committee or any sub-committee or body thereof or in performing any other functions as members:Provided that the allowances payable,-(i)to a member who is the member of Parliament shall not exceed the compensatory allowance as defined in the Parliament (Prevention of Disqualifications) Act, 1959 payable to him;(ii)to a member who is the member of the Maharashtra State Legislature shall not exceed the compensatory allowances permissible to him under entry 11 of the Maharashtra Legislature Members (Removal of Disqualifications) Act.(4)If any authority, committee, association, union or body fails to elect or nominate any members, the Metropolitan Commissioner shall give notice to them in such manner as he thinks fit, requiring them to elect or nominate a member or members within one month from the date of the notice; and on the failure again to elect or nominate a member or members within the aforesaid period, the Metropolitan Commissioner shall appoint on behalf to them or any of them, as the case may be, a person or persons who are qualified to be elected or nominated, as the case may be, under sub-section (1) as members.
