Section 13(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)(a)When a Market Committee is constituted for the first time, whether under sub-section (1) or (1-A) or (1-B), all the members thereof and the Chairman and Vice-Chairman shall be nominated by the State Government:Provided that the Chairman and Vice-Chairman shall be nominated by the agriculturists’ members.Provided further that, the State Government may, if it considers expedient, instead of nominating the members of the Market Committee constituted for the first time, appoint an Administrator or the Board of Administrators, and the Administrator or the Board of Administrators, so appointed, shall, for all purposes, be considered to be the Committee constituted for the first time.(b)The special invitees appointed under clause (a) shall have a right to take part in the discussions of the Market Committee, but shall have no right to vote at a meeting thereof.(c)The term of the special invitees shall be co-terminus with the term of the members of a Market Committee.
