Section 31N in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
31N. Constitution of market committee for special market special commodity market.- (1) Notwithstanding anything contained in sub-section (1) of section 11, every market committee for special market or special commodity market shall consist of following members, namely:-
(i)The Chairman, to be nominated by the State Government;(ii)The Vice-Chairman, to be nominated by the State Government;(iii)not more than five agriculturists, to be nominated by the State Government from amongst the agriculturist residing in the State;(iv)not more than five traders, to be nominated by the State Government from amongst the traders holding trading licence in any market committees in the State. Out of the traders so nominated, at least two shall be the licence holders from the market committee of special market or special commodity market;(v)The Municipal Commissioner or his nominee of the area where the special market or special commodity market is located, ex-officio;(vi)The Collector of the District in which special market or special commodity market is located, or his nominee, ex-officio;(vii)The Chief Town Planner or his nominee, ex-officio;(viii)The Registrar of Co-operative Societies or his nominee, ex-officio;(ix)The Director or his nominee, ex-officio;(x)Executive Member, to he appointed by the State Government, who shall be the Secretary of the market committee;(xi)The Agricultural Marketing Advisor to the Government of India or his nominee, ex-officio;(2)The members of the market committee, other than ex-officio members, shall hold office during the pleasure of the State Government.(3)The market committee shall meet at least once in three months.
