Section 33A in Jharkhand Agricultural Produce Markets Act, 2000
33A. [ Establishment of Board. [Inserted by Act 60 of 1982.]
(1)For the purposes of exercising superintendence and control over Market Committee, and for exercising such other powers and performing such functions as are conferred or entrusted under this Act, the Jharkhand Government shall, by notification in the official Gazette, establish a Board called the Jharkhand Agricultural Marketing Board.(2)The Chairman of the Board shall be the person nominated by the Jharkhand Government. The number of the members of the Board shall not exceed fifteen. These members shall be appointed by the Jharkhand Government.(3)The members of the Board shall be appointed by the Jharkhand Government by notification in the Official Gazette, from amongst the following categories of persons, namely :(a)an officer of Finance Department of the Jharkhand Government;(b)two officers of the Agriculture Department of the Jharkhand Government;(c)an officer of the Revenue Department of the Government;(d)Chief Engineer of the Rural Engineering Organisation of the Jharkhand Government, ex-officio;(e)The Chief Town Planner of the Jharkhand Government, ex-officio;(f)an officer of the Ministry of Agriculture of the Government of India to be nominated by that ministry;(g)Managing Director of the State Bank of India or his nominee;(h)five members to be nominated from amongst the members of the Market Committee;(i)Director, Marketing;(j)The Managing Director of the Board shall function as the member Secretary of the Board.(4)The Managing Director of the Board shall function as the Chief Executive Officer of the Board who shall be an officer of the State Government not below the rank of a Collector.(5)The membership of persons, other than the official members shall be at the pleasure of the Government.]
