Section 5(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)Every market committee shall consist of [eighteen] [Substituted 'fourteen' by Act No. 25 of 2005, dated 24.10.2005.] members and shall be constituted by the Government by notification in the following manner -(i)[eleven] [Substituted 'Eight' by Act No. 25 of 2005, dated 24.10.2005.] members to be appointed by the Government in consultation with the Director of Marketing from among the following categories of growers of agricultural produce, owners of livestock and products of livestock in the notified area, namely:-(a)growers of agricultural produce who are small farmers;(b)growers of agricultural produce other than small farmers;(c)owners of livestock and products of livestock :Provided that, there shall atleast be [five] [Substituted 'three' by Act No. 25 of 2005, dated 24.10.2005.] members from among persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes, minorities and women:Providing further that, there shall be atleast [five] [Substituted 'two' by Act No. 25 of 2005, dated 24.10.2005.] members representing the category of small farmers;(ii)[three] [Substituted 'two' by Act No. 25 of 2005, dated 24.10.2005.] members to be appointed by the Government in consultation with the Director of Marketing from among the licensed traders in the notified area [***] [Omitted 'of whom one shall be a small trader' by Act No. 25 of 2005, dated 24.10.2005.];(iii)one member to be appointed by the Government from among the Presidents or persons-in-charge, if any, for the time being performing the functions of Primary Agricultural Co-operative Societies or the Co-operative Marketing Societies having their area of operation within the notified area;(iv)the Assistant Director of Marketing having jurisdiction over the notified area or any other officer nominated in this behalf by the Director of Marketing;(v)the Assistant Director of Agriculture or Assistant Director of Horticulture or Assistant Director of Animal Husbandry or Assistant Director of Fisheries having jurisdiction over the notified area or any other officer nominated in this behalf by the concerned Head of the Department;(vi)Chairperson of the Municipality or the Sarpanch of the Gram Panchayat, as the case may be, in whose jurisdiction the office of the Market Committee is located:Provided that in the case of a Municipal Corporation constituted under ant law relating to Municipal Corporations for the time being in force in the State, one person as may be nominated by the Corporation shall represent the Corporation in the Agricultural Market Committee concerned where a notified area comprises the Corporation also.Explanation I. - For the purpose of this sub-section, a 'small farmer' means a farmer holding an extent not more than 4,04686 hectares (ten acres) of dry land or 2,02343 hectares (five acres) of wet land.Explanation II. - (1) In computing the extent of land held by the farmers for the purpose of this sub-section, 0.404686 hectares (one acre) of wet land shall be deemed to be equal to 0.809372 hectares (two acres) of dry land.
