Section 5(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)[The State Government shall, by notification, constitute a market committee consisting of] [Substituted for "A market committee shall consist of" by ibid, section 5(c)(i).] the following members-(a)two officers of the State Government of whom at least one shall be an officer of the [Directorate of Agricultural Marketing,] [Substituted for "Directorate of Agriculture" by ibid, section 5(c)(ii).] West Bengal, having jurisdiction over the area for which the market committee is constituted [or any part of such area] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 3(1).];(b)one person to represent the members of any co-operative marketing society carrying on business in the market area, or if there is no such co-operative marketing society, any other co-operative society carrying on business in such area;(c)one person representing the bank financing the market committee :Provided that in case where financing by bank is not done the State Government may nominate a representative of any other bank functioning in or near the market area:(d)one person representing [the local authority having jurisdiction over the market area or any part thereof ] [Substituted for "the local authority having jurisdiction over the market area" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 5(c)(iii).];(dd)[ two persons representing the small growers;] [Clauses (d) and (dd) inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 3(2).]Explanation.- In this clause, "small grower" means a grower owning, or having in his possession, less than two hectares of agricultural land;(ddd)[ the member of the West Bengal Legislative Assembly elected thereto from the constituency comprising the principal market yard or the major part of it: [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 5(c)(iv).]Provided that where a market committee was constituted prior to the commencement of the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, with more than one member of the West Bengal Legislative Assembly as members of the market committee, the State Government may declare the names of the Chairman, the Vice-Chairman and other members of the market committee by a fresh notification under section 6 with only one member of the West Bengal Legislative Assembly as a member of the market committee under this clause and upon such declaration the other members of the West Bengal Legislative Assembly who were members of the market committee prior to such declaration shall be deemed to have vacated their offices as members of the market committee;](e)five persons representing [the agriculturists of the market area;] [Substituted for "the agriculturists of the locality carrying on business in agricultural produce in the market area;" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 5(a)(1).] and(f)two persons representing the licensed traders doing business in agricultural produce in the market area :[Provided that a market committee constituted under [this sub-section] [Added by ibid, Section 5(a)(ii).] may consist of the members mentioned in clauses (a), (b), (d) and (e). The other members of such market committee may, subject to the provisions of sub-section (5), be appointed subsequently.]
