Section 18 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
18. Meeting etc. of the Market Committee.
(1)Subject to the provisions of this Act, the market committee shall conduct the business in accordance with the rules made for this purpose.(2)A market committee shall meet for the transaction of its business at least once in every quarter; provided that market committee may in special circumstances meet at any time and place in the market area as may be prescribed.
