Section 4 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
4. Constitution of first market committee.
(1)As soon as possible after any area is declared to be a market area for any commodity under sub-section (1) of section 3, the State Government shall, by notification in the Official Gazette, constitute the first market committee therefor which shall consist of a Chairman, a Vice-Chairman and such number of other members nominated by the State Government as the State Government may consider necessary.(2)Every member (including the Chairman and Vice-Chairman) shall hold office for such period as the State Government may fix in each case.(3)All members (including the Chairman and Vice-Chairman) of the first market committee shall be deemed to vacate office, when the first meeting of the successor market committees duly constituted under sub-section (1) of section 9 is held, at which a quorum is present.
