Section 17(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)The Committee, referred to in Section 16 shall consist of the following members to be nominated by the State Government in the manner as may be prescribed: -(a)one representative of urban local bodies, exercising jurisdiction over the Principal Market yard or Sub-Market Yard, or part of either and the market area or any of its part;(b)one representative out of Zila Panchayat and one representative of Kshettra Panchayats exercising jurisdiction over the Principal Market Yard or Sub- Market Yard, or part of either and the market area or any of its part;(c)one representative of the Co-operative Marketing Societies holding license for transacting business in the Market Area;(d)one representative of commission agents carrying on business in the Market Area and holding license therefore under this Act;(e)one representative of traders carrying on business in the Market Area and holding license therefore under this Act;(f)Seven representatives of producers of the Market Area;(g)one person of the Market Area who shall represent the interest of consumers;(h)two Government officials of whom one shall be a representative of the Trade Tax Department and the other of the Food and Civil Supplies Department;(i)Secretary of the Market Committee who shall be the member secretary.
