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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1)(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)In the event of amalgamation of dissolved Market Committee, the committee-in-charge shall consist of the following members, namely : -
(i)a Chairman to be nominated by the State Government;
(ii)ten representatives of Agriculturists to be nominated by the State Government;
(iii)one representative of Traders to be nominated by the State Government;
(iv)one representative of the Co-operative Marketing Society functioning in the market area to be nominated by the State Government;
(v)an Officer of Agriculture/Cooperation Department working in the district to be nominated on the recommendation of the Collector;
(vi)one member of the Weighmen and palledars operating in the market area holding licence from the Market Committee to be nominated by the registered union of Palledar and Weighmen;
(vii)one representative Chairman of the Local authority of the headquarter of the committee (Chairman of Nagarpalika/ Mahanagarpalika, Panchayat Samiti or Zila Parishad as the case may be);