Section 33A(3) in Jharkhand Agricultural Produce Markets Act, 2000
(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.
