Section 13(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Subject to the provisions of sub-section (2), every Market Committee shall consist of the following members, namely:-(a)fifteen agriculturists residing in the market area (being persons whose names appear in the voter's list for the concerned constituency and who are not less than twenty-one years of age on the date specified, from time to time, by the Collector or the District Deputy Registrar, as the case may be, in this behalf), as specified below:-(i)eleven (of which, two shall be women, one shall be a person belonging to Other Backward Classes and one shall be a person belonging to De-notified Tribes (Vimukta Jatis) or Nomadic Tribes) shall be elected by the members of the Managing Committees of the Agricultural Credit Societies and Multipurpose Co-operative Societies (within the meaning of the Maharashtra Co-operative Societies Act, 1960 and the rules made there under), functioning in the market area;Provided that, where the Market Committee is situated in Tribal areas, one person belonging to the Scheduled Tribes shall be elected in place of the election of the person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes as aforesaid; and(ii)four (of which, one shall be a person belonging to Scheduled Castes or Scheduled Tribes and one shall be a person belonging to Economically Weaker Section), shall be elected by members of the village panchayat functioning therein;(b)Two shall be elected by traders and commission agents, holding licenses for not less than two years to operate as such in the market area;(b1)one member shall be elected by hamals and weigh men operating as such in the market area;(c)One shall be the Chairman of the co-operative society doing business of processing or marketing of agricultural produce in the market area having its registered office situated in the same market area; or in his absence a representative of the co-operative society elected by its managing committee:Provided that, if there be more than one such co-operative societies in the market area, then the Chairman of any one of such co-operative societies or in his absence a representative, elected by the managing committees of such societies;(d)One shall be the Chairman of Panchayat Samiti within the jurisdiction of which the market area or major portion thereof is situated or the representative elected by such Panchayat Samiti;(e)One shall be the President or Sarpanch of the local authority (other than a Panchayat Samiti) within the jurisdiction of which the principal market is situated or the representative elected by such local authority;(f)The Deputy Registrar of Co-operative Societies of the district or his representative, who shall have no right to vote;(g)The Secretary of the Market Committee, who shall have no right to vote;(1-a) A person who is a member of the Market Committee under clauses (c), (d) and (e) shall have a right to take part in the discussions of the Committee, but shall have no right to vote a meeting thereof.
