Section 31(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The composition of the executive committee referred to in sub-section (1) shall be-(i)the Chairman of the Marketing Committee ;(ii)two representatives, to be nominated by the Government, of whom one shall be holding a trading licence in the market and other shall be representative of the agriculturists;(iii)one representative of the Board to be nominated by the Government;(iv)the Director or his nominee;(v)one representative of a State or Union Territory from which agricultural produce is imported in Delhi, to be nominated by the Government in consultation with the State Government or the Administrator of the Union Territory, as the case may be;(vi)the Secretary of the Marketing Committee constituted under Section 27 who shall act as the Member-Secretary of the Committee.
