Section 9 in The Bihar Agricultural Produce Markets Act, 1960
9. Constitution of the second and subsequent Market Committee.
(1)Of the members of the second and ever subsequent Market Committee-(i)seven shall be persons elected by the agriculturists of the area for which it is established from amongst themselves in the manner prescribed;(ii)three shall be persons elected by the traders, other than co-operative societies, holding valid licenses under this Act, from amongst themselves, in the manner prescribed;(iii)two shall be persons elected by the co-operative societies holding a license under this Act from amongst their members in the manner prescribed;(iv)one shall be a person appointed by the Co-operative bank of the market area provided that if there are more Co-operative banks than one in the said area the appointment shall be made by the said Co-operative banks in such order of rotation as may be specified in this behalf by the Chief Commissioner;(v)one shall be a person appointed by the Chief Commissioner;(vi)one shall be a person elected by the members of the municipality or the members of a Gram Panchayat of the Gram Sabha, established under section 3 of the United Provinces Panchayat Raj Act, 1947 (U.P. Act 26 of 1947), as extended to the Union territory of Manipur (Village Authorities in Hill Areas) Act, 1956 (80 of 1956) within whose jurisdiction the principal market yard is situated, from among the members of the municipality or the members of the Gram Panchayat or the members of the Village Authority concerned, as the case may be.(2)A member elected under clauses (i), (ii), (iii) and (vi) of sub-section (1) shall cease to hold office as such member if he ceases to be a member of the electorate by which or one of the persons by whom, he was elected, and in the case of a member elected under clause (vi) of the said sub-section, if he is granted a license under this Act for that Market area.(3)No act done by or on behalf of a Market Committee shall be questioned on the ground merely of the existence of any vacancy or defect in the constitution of the Market Committee.(4)The second and every subsequent Market Committee shall elect one members to be its Chairman and another member to be its Vice-Chairman.(5)The term of office of members, including the Chairman and the Vice-Chairman, of the second and every subsequent Market Committee, shall, save as other wise provided in this Act, be three years from the date of the publication of their names as members under section 13, and shall include any further period which may elapse between the expiration of the said three years and the date of the first meeting of the next succeeding Market Committee at which a quorum is present.
