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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1)(a) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(a)the official members shall be:-
(i)the Director who shall be ex-officio Vice-Chairman of the Board;
(ii)two representatives of the Development Department of the Government of whom one shall be from Agriculture wing and the other from Co-operative wing;
(iii)one representative from Department of Food Supplies and Consumer Affairs of the Government not below the rank of Deputy Commissioner.
(iv)one representative each from the Delhi Development Authority and the Municipal Corporation of Delhi, who shall belong to planning wing of the respective body;
(v)the Agricultural Marketing Adviser to the Government of India or his nominee;