Section 11(5) in The Punjab Agricultural Produce Markets Act, 1961
(5)The State Government shall constitute Committees in accordance with the provisions of this Section :Provided that the State Government may, until such Committees are constituted and their Chairman and Vice-Chairman are [nominated] [Substituted by Haryana Act No. 19 of 1980.] in accordance with the provisions of this act, appoint such person or persons, as may be considered suitable in this behalf, to exercise the powers and perform the functions of such Committee.Explanation. - For the purposes of the proviso to sub-section (5), any person or persons appointed by the State Government before the commencement of the Punjab Agricultural Produce Markets (Haryana Amendment) Act, 1980, to carry out the functions of a Committee shall be deemed to be person or persons appointed by the State Government to exercise the powers and perform the functions of those Committee for which they were appointed.]
