Section 34A(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)The Board shall consist of the following members, namely:-(i)the Chairman, who shall be nominated by the State Government;(ii)nine members to be elected from amongst themselves by representatives consisting of one member each of a market committee to be determined from amongst such of its members who are agriculturists by a resolution passed by such market committee;(iii)three members to be elected from amongst themselves by representatives consisting of one member each of a Market Committee to be determined from amongst such of its members who are traders by a resolution passed by such market's Committee;(iv)the Secretary to the Government of Gujarat, Agriculture and Rural Development Department or an Officer of that Department nominated by the Secretary, ex-officio;(v)the Secretary to the Government of Gujarat, Co-operation Department or an Officer of that Department nominated by the Secretary, ex-officio;(vi)the Registrar of Co-operative Societies, Gujarat State, ex-officio;(vii)the Director of Agricultural Marketing, Gujarat State, ex-officio;(viii)the Agricultural Marketing Advisor to the Government of India or his representative;(ix)the Managing Director of the Board, ex-officio :Provided that when the Board is constituted for the first time, the members under clauses (ii) and (iii) shall be persons nominated by the State Government and shall hold office for a period of two years from the date of their nomination, such period being extensible by the State Government for a further period of two years so however that the total period shall not exceed four years in the aggregate.
