Section 36 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
36. Composition of the Marketing Committee.
(1)Subject to the provisions of sub-section (2), the Government may constitute a Marketing Committee consisting of the following eleven members;(a)three persons to be nominated by the Government who are agriculturists possessing such qualifications as may be prescribe:Provided that one of them shall be a member of the schedule castes or other backward classes;(b)two members to be elected in the prescribed manner from the traders and commission agents holding licences to operate as such in the market area;(c)one member to be nominated by the Government from the amongst the President or Chairman of the co-operative societies engaged in the business of processing or marketing of the notified agricultural produce in the market area;(d)one member to be chosen in the prescribed manner from the local authority within the local limits whose jurisdiction the principal market in relation to that Marketing Committee is situated:Provided that a person to whom a licence has been granted under Section 80 shall not be eligible for being chosen under this clause;(e)one member to be elected in the prescribed manner by the licensed weighmen and measurers;(f)one member of the Legislative Assembly of Delhi to be nominated by the speaker to represent the interest of consumers ;'(g)two members to be nominated by the Government of whom one shall represent the interests of consumers:(2)When a Marketing Committee is constituted for the first time, under this act all the members thereof, including the Chairman and the Vice-Chairman, shall be nominated by the Government.(3)Every Marketing Committee shall have a Chairman and a Vice-Chairman.(4)Without prejudice to the provisions of sub-section (2) the Chairman and the Vice-Chairman shall be elected by the members of the Marketing Committee.
