Section 8 in Jharkhand Agricultural Produce Markets Act, 2000
8. Constitution of the First Market Committee.
(1)All the members of the First Market Committee shall be appointed by the Jharkhand Government from among persons representing the same interest and in the same proportion as specified in section 9.(2)[ The Jharkhand Government shall appoint the Sub-divisional Officers of the subdivision where the principal market yard is situated, to be the Chairman, and an agriculturist-representative of the Committee to be the Vice-Chairman of the First Market Committee.(3)The term of office of the members including the Chairman and the Vice-Chairman of the First Market Committee shall save as otherwise provided in this Act, be one year from the date of the publication of their names in the official gazette under section 13, and if on the expiry of one year term and thereafter if within the period of six months, election is not held, the Committee shall cease to function and all powers and duties of the Committee under provision of the Act and Rule made thereunder, shall be exercised by such person as may be notified by the Jharkhand Government and election under Section 9 shall be held within six months from the date of such notification :Provided however, due to any exigencies, the election is not held within six months, the Jharkhand Government may extend the period of election for further six months.] [Substituted by Act 60 of 1982.]
