Section 5A in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
5A. [ Constitution of market committee for Special Markets. [Section 5-A with marginal heading inserted by Act No.25 of 2005 (w.e.f.10.05.2005).]
(1)Every market committee constituted for a special market under sub-section (1-B) of section 4 of the Act, shall consist of eighteen members in the following manner as nominated [xxx] by the Government,-(i)there shall be eight grower members;(ii)there shall be two licensed trader members, out of whom one shall be a representative of the processing unit or the company or society having special interest in the specific produce;(iii)Chairman of the Municipality or Sarpanch of the Gram Panchayat as the case may be in whose area the special Market is located;(iv)Director of Marketing or his nominee;(v)Director of Agriculture or Horticulture or his nominee;(vi)District Collector concerned or his nominee;(vii)Managing Director, [Telangana] [Substituted by G.O.Ms.No.8, Agriculture and Cooperation (MKTG-II) Department, dated 02.08.2014.] State Cooperative Marketing Federation Ltd, or his nominee;(viii)Managing Director, [Telangana] [Substituted by G.O.Ms.No.8, Agriculture and Cooperation (MKTG-II) Department, dated 02.08.2014.] State Civil Supplies Corporation Ltd, or his nominee;(ix)Senior Regional Manager, Food Corporation of India or his nominee;(x)General Manager, Cotton Corporation of India or Jute Corporation of India or his nominee:Provided that there shall be at least four members from among persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes, Minorities and Women:Provided further that there shall be at least two members representing the category of small farmers.(2)Every market committee shall have a Chairman [nominated] [Substituted by Act No.5 of 2015.] from among its members specified in clause (i) of sub-section (1) and Vice-Chairman [nominated] [Substituted by Act No.5 of 2015.] from among its members specified in clauses (i) and (ii) of subsection (1) by the Government in consultation with the Director of Marketing.(3)Save as otherwise provided in this Act, the term of office of the members [nominated] [Substituted by Act No.5 of 2015.] under sub-section (1) shall be three years from the date of [nomination] [Substituted by Act No.5 of 2015.]:Provided that a member [nominated] [Substituted by Act No.5 of 2015.] under clause (ii) of sub-section (1) shall cease to hold office if he ceases to be a trader:Provided further that a non-official member of the market committee shall cease to hold office if he absents himself for three consecutive meetings of the committee, including meetings which for want of quorum could not be held.Explanation. - For the purpose of the second proviso, no meeting of the market committee from which a member absents himself shall be counted against him, if due notice of that meeting was not given to him.(4)For the purpose of this section the provisions of sub-section (1), and sub-sections (4) to (10) of section 5 and section 6, section 6-A and section 6-B shall apply mutatis mutandis.]
