Section 72(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)In the event of amalgamation of dissolved Market Committees, the committee-in-charge shall consist of the following members, namely(a)a Chairman to be nominated by the State Government from amongst the elected Chairman of dissolved Market Committees;(b)ten representatives of agriculturists to be nominated by the State Government from amongst the elected representatives of agriculturists of dissolved Market Committees;(c)one representative of traders to be nominated by the State Government from amongst the elected representatives of traders of dissolved Market Committees;(d)a Member of the State Legislative Assembly elected from the district, to be nominated by the State Government who may nominate his representative for the purpose of attending the meeting of the Market Committee;(e)one representative of the Co-operative Marketing Society functioning in the market area who shall be elected by the Managing Committee of such society;(f)an officer of Agriculture Department working in the district to be nominated on the recommendation of the Collector;(g)one member of the Weighmen and Hammals operating in the market area holding licence from the Market Committee to be nominated on the recommendation of the Chairman;(h)Chairman of the District Central Co-operative Bank;(i)Chairman of the District Land Development Bank;(j)one member of Gram Panchayat or Janpad Panchayat or Zila Panchayat to be nominated on the recommendation of the Chairperson of the Zila Panchayat.
