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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Pradesh - Subsection

Section 72(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(4)
(a)Where in case of split up of a Market Committee, each committee-in-charge consisting of a Chairman, ten representatives of agriculturists and a representative of traders shall be constituted :
Provided that,-
(i)Chairman of the dissolved Market Committee shall be nominated Chairman of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate a Chairman who possesses the qualifications prescribed in sub-sections (2) and (3) of Section 11-B;
(ii)Representatives of agriculturists of dissolved Market Committee shall also be nominated as member of newly established Market Committee of which he is a voter and remaining representatives of the agriculturists shall be nominated by the State Government who possesses the qualifications prescribed in sub-sections (1), (2) and (3) of Section 11-B;
(iii)Representative of traders of the dissolved Market Committee shall be nominated as a member of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate such licensee trader as representative of traders who possesses the qualifications prescribed in clause (c) of sub-section (1) of Section 11;
(b)A Member of the State Legislative Assembly elected from the district, nominated by the State Government who may nominate his representative for the purpose of attending the meeting of the Market Committee;
(c)One representative of the Co-operative Marketing Society functioning in the market area who shall be elected by the Managing Committee of such society;
(d)An officer of the Agriculture Department working in the District to be nominated on the recommendation of the Collector;
(e)One member of the Weighmen and Hammals operating in the market area holding licence from the Market Committee to be nominated by the Chairman;
(f)Chairman of the District Central Co-operative Bank;
(g)Chairman of the District Land Development Bank;
(h)One member of Gram Panchayat or Janpad Panchayat or Zila Panchayat to be nominated on the recommendation of the Chairperson of the Zila Panchayat.