Section 10(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Notwithstanding anything contained in section 11 [the first market committee constituted for a market area declared after the commencement of this Act under section 4] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] shall consist of the following members nominated by notification by the State Government:-(i)[[[fourteen agriculturists of whom three shall be women] [Substituted by Act 20 of 2016 w.e.f 27.07.2016] and [one person] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002] belonging to the Scheduled Castes one person belonging to the Scheduled Tribes] one person falling under category 'A' and one person falling under category 'B'] residing in the market area not disqualified under sub-clause (a) of clause (1) or clause (2) of section 16;(ii)[one trader] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] [other than a retail trader] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] residing in the market area not disqualified under clause (2) of section 16:(iii)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](iv)[ one shall be a member of the committee of management of a Cooperative Marketing Society carrying on business in notified agricultural produce within the market area who is not disqualified under section 16;] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991](v)[ one shall be a member of the committee of management of a an Agricultural Co-operative Processing Society carrying on business in notified agricultural produce within the market area who is not disqualified under section 16;] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991](vi)[ (vii) x x x] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979](viii)[ one shall be an officer not below the rank of the Secretary of the concerned market committee nominated by the Director of Agricultural Marketing who shall have no right to vote under section 44;] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991](ix)[x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]Provided that if suitable persons of the categories specified in any category of [clauses (ii) (iv) and (v)] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] are not available the committee shall consist only of persons of the available categories nominated by the State Government:Provided further that when suitable persons of the categories not nominated earlier become available subsequently they may be nominated as members and such members shall hold office so long as the members first nominated hold the office of members.
