Section 5 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
5. Establishment and composition of Delhi Agricultural Marketing Board.
(1)The Government shall, for the purposes of this Act, establish a Board to be known as "The Delhi Agricultural Marketing Board" consisting of a Chairman, and fifteen members of whom seven shall be officials and eight non-officials, to be nominated by the Government in the following manner, namely :-(a)the official members shall be:-(i)the Director who shall be ex-officio Vice-Chairman of the Board;(ii)two representatives of the Development Department of the Government of whom one shall be from Agriculture wing and the other from Co-operative wing;(iii)one representative from Department of Food Supplies and Consumer Affairs of the Government not below the rank of Deputy Commissioner.(iv)one representative each from the Delhi Development Authority and the Municipal Corporation of Delhi, who shall belong to planning wing of the respective body;(v)the Agricultural Marketing Adviser to the Government of India or his nominee;(b)the non-official members shall be:-(i)two agriculturists, being members of the market committees;(ii)two members representing the organisations of agriculturist;(iii)one member to be elected in the prescribed manner from the traders and commission agents licensed under Section 80;(iv)one member representing the Co-operative societies; which are marketing in agricultural produce; and(v)two member representing the interests of consumers, of whom one shall be a member of the Legislative Assembly of Delhi.(2)The Vice-Chairman shall function as the chief executive officer of the Board.
