Section 31O in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
31O. Executive Committee for special market.- (1) There shall be Executive Committee of the Market Committee of the Special Market or Special Commodity Market consisting of-
(i)one representative of the traders holding the trading licence in the market committee of Special Market Special Commodity Market, nominated by the Director;(ii)one representative of agriculturists; to be nominated by the Director;(iii)the Registrar of Co-operative Societies, Gujarat State or his nominee.(iv)the Director or his nominee.(v)executive-member of the Market Committee who shall be the Member-Secretary of the Executive Committee.(2)In case of emergency, the Executive Committee may decide issues requiring approval of the Market Committee. However, such decisions shall have to be approved by the Market Committee within 45 days from the date of such decisions. Failure in doing so or in the event of disapproval of such decisions by the Market Committee, such decisions shall be null and void.(3)The Executive Committee shall meet at least once in two months.
