Section 13(1C) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1C)(a)The State Government may, by an order in the Official Gazette, appoint,--(i)four special invitees, on every Market Committee whose income from fees levied and collected under sub-section (1) of section 31 in the immediate preceding market year exceeds rupees five crore; and(ii)two special invitees, on every Market Committee whose income from fees levied and collected under sub-section (1) of section 31 in the immediate preceding market year is up to rupees five crore, who shall be the experts in the field of agriculture, agricultural processing, agricultural marketing, law, economics or commerce.
