Section 5(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)Every market committee shall consist of [fourteen] members and shall be constituted by the Government by notification in the following manner:-(i)[eight] [Substituted by Act No.5 of 2015.] members to be [nominated] [Substituted by Act No.5 of 2015.] by the Government in consultation with the Director of Marketing from among the following categories of growers of agricultural produce, owners of livestock and products of livestock in the notified area, namely:-(a)growers of agricultural produce who are small farmers;(b)growers of agricultural produce other than small farmers;(c)owners of livestock and products of livestock:Provided that there shall atleast be [five] [Substituted by Act No.25 of 2005.] members from among persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes, minorities and women:Provided further that there shall be atleast [three] [Substituted by Act No.5 of 2015.] members representing the category of small farmers;(ii)[two] [Substituted by Act No.5 of 2015.] members to be [nominated] [Substituted by Act No.5 of 2015.] by the Government in consultation with the Director of Marketing from among the licensed traders in the notified area [xxx] [Omitted by Act No.25 of 2005.];(iii)one member to be [nominated] [Substituted by Act No.5 of 2015.] by the Government from among the Presidents or Persons-in-charge, if any, for the time being performing the functions of Primary Agricultural Co-operative Societies or the Cooperative Marketing Societies having areas of operation within the notified area;(iv)the Assistant Director of Marketing having jurisdiction over the notified area or any other officer nominated in this behalf by the Director of Marketing;(v)the Assistant Director of Agriculture or Assistant Director of Horticulture or Assistant Director of Animal Husbandry or Assistant Director of Fisheries having jurisdiction over the notified area or any other officer nominated in this behalf by the concerned Head of the Department;(vi)Chairperson of the Municipality or the Sarpanch of the Gram Panchayat, as the case may be, in whose jurisdiction the office of the market committee is located:Provided that in the case of a Municipal Corporation constituted under any law relating to Municipal Corporation for the time being in force in the State, one person as may be nominated by the Corporation shall represent the Corporation in the Agricultural Market Committee concerned where a notified area comprises the Corporation also.Explanation I - For the purpose of this sub-section, a 'small farmer' means a farmer holding an extent not more than 4.04686 hectares (ten acres) of dry land or 2.02343 hectares (five acres) of wet land.Explanation II - In computing the extent of land held by the farmers for the purpose of this sub-section 0.404686 hectares (one acre) of wet land shall be deemed to be equal to 0.809372 hectares (two acres) of dry land.
