Section 101 in Karnataka Agricultural Produce Marketing Act 1966
101. Composition of the State Marketing Board.
(1)The Board shall consist of the following members namely:-(i)The Minister of the State in charge of agricultural produce marketing who shall be the ex-officio Chairman of the Board;(ii)One person from each revenue district of the State who shall be a Chairman of a market committee in the district elected in the prescribed manner by an electorate consisting of the Chairmen of all market committees in such district;(iii)[ the Secretary to Government Department of Co-operation or his nominee ex-officio; [Inserted by Act 16 of 1991 w.e.f.1.3.1992](iv)the Secretary to Government Department of Agriculture or his nominee ex-officio;(v)the Director of Agricultural Marketing;]Provided that where in any revenue district there are only two market committees and both the Chairmen are contesting candidates for election from such district the person to represent the market committees on the Board shall be decided by lot to be drawn by the Returning Officer:Provided further that where in any revenue district there is only one market committee the Chairman of such committee shall be the member of the Board.(2)The Board shall elect a Vice- Chairman from among the elected members.(3)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall ex-officio be the [Managing Director] [Substituted by Act 16 of 1991 w.e.f.1.3.1992] of the Board.
