Section 3 in The Punjab Agricultural Produce Markets (General) Rules, 1962
3. Constitution of the Board.
- [Sections 3 and 43 (2) (1)]. - [(i) For the purpose of enabling the State Government to nominate non-official members, (i) under sub-clauses, (i), (ii) and (iii) of clause (b) of sub-section (1) of section 3, the Secretary of the Board shall submit a panel of two names from each district;] [Substituted vide Notification No. 11 (13)-M-III 83/9379 dated 4th May, 1988.](ii)under sub-clause (iv) of clause (b) of sub-section (1) of section 3, the Director of Agriculture shall submit a panel of eight names;(iii)under sub-clause (v) of clause (b) of sub-section (1) of section 3, the Director of Agriculture shall submit a panel of nine names, three from each division; and(iv)under sub-clause (vi) of clause (b) of sub-section (1) of section 3, the Registrar shall submit a panel of eight names.(2)[ The panels of names received under clause (i), (ii), (iii), (iv), (v) and (vi) of sub-rule (1) shall not be binding upon the State Government.] [Substitute vide Notification No. 11 (7)-1-79/8388 dated 26th June, 1984.](3)The casual vacancies among non-official members of the Board shall be filled by calling a panels names in the manner indicated in sub-rule (1), consisting of such number as the State Government may in each case direct.(4)The term of office of non-official members shall commence from the date on which the appointment is notified in the official Gazette.[3A. Meetings of the Board. - A meeting of the Board shall ordinarily be held at least once in three months at a time and date and place fixed by the Chairman and he shall preside over such a meeting.] [Added vide Punjab Notification dated 1.3.2001.]
