Section 30(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(3)The two non-official member shall be appointed by the State Government out of a panel of names duly recommended by the Deputy Commissioner concerned to be filled in the manner provided hereunderOne non-official member from the producers of the notified market area; and(sic)non-official member from the traders (sic) under section 37 from the notified (sic) area.
