Section 72 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
72. Powers of State Government to issue consequential order with respect to constitution, etc. of Market Committees on alteration of limits amalgamation or splitting up.
(1)Where a notification under Section 71 has been issued the State Government may issue such consequential orders as it may deem fit in respect of-(a)the constitution of the Market Committee for the altered area where a local area has been included or excluded from market area,(b)the dissolution of the existing Market Committees which have been amalgamated and the constitution of the amalgamated Market Committee thereafter where two or more Market Committees are amalgamated;(c)the dissolution of the Market Committee split up and the constitution of the Market Committees established in its place thereafter and matters ancillary thereto.(2)[ Consequent to the orders passed in accordance with the provisions of clauses (b) and (c) of sub-section (1), the State Government shall by notification constitute a committee-in-charge for newly established market during t period of pendency of the constitution of the Market Committee.(3)In the event of amalgamation of dissolved Market Committees, the committee-in-charge shall consist of the following members, namely(a)a Chairman to be nominated by the State Government from amongst the elected Chairman of dissolved Market Committees;(b)ten representatives of agriculturists to be nominated by the State Government from amongst the elected representatives of agriculturists of dissolved Market Committees;(c)one representative of traders to be nominated by the State Government from amongst the elected representatives of traders of dissolved Market Committees;(d)a Member of the State Legislative Assembly elected from the district, to be nominated by the State Government who may nominate his representative for the purpose of attending the meeting of the Market Committee;(e)one representative of the Co-operative Marketing Society functioning in the market area who shall be elected by the Managing Committee of such society;(f)an officer of Agriculture Department working in the district to be nominated on the recommendation of the Collector;(g)one member of the Weighmen and Hammals operating in the market area holding licence from the Market Committee to be nominated on the recommendation of the Chairman;(h)Chairman of the District Central Co-operative Bank;(i)Chairman of the District Land Development Bank;(j)one member of Gram Panchayat or Janpad Panchayat or Zila Panchayat to be nominated on the recommendation of the Chairperson of the Zila Panchayat.(4)(a)Where in case of split up of a Market Committee, each committee-in-charge consisting of a Chairman, ten representatives of agriculturists and a representative of traders shall be constituted :Provided that,-(i)Chairman of the dissolved Market Committee shall be nominated Chairman of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate a Chairman who possesses the qualifications prescribed in sub-sections (2) and (3) of Section 11-B;(ii)Representatives of agriculturists of dissolved Market Committee shall also be nominated as member of newly established Market Committee of which he is a voter and remaining representatives of the agriculturists shall be nominated by the State Government who possesses the qualifications prescribed in sub-sections (1), (2) and (3) of Section 11-B;(iii)Representative of traders of the dissolved Market Committee shall be nominated as a member of the newly established Market Committee of which he is a voter and for the other Market Committee, the State Government shall nominate such licensee trader as representative of traders who possesses the qualifications prescribed in clause (c) of sub-section (1) of Section 11;(b)A Member of the State Legislative Assembly elected from the district, nominated by the State Government who may nominate his representative for the purpose of attending the meeting of the Market Committee;(c)One representative of the Co-operative Marketing Society functioning in the market area who shall be elected by the Managing Committee of such society;(d)An officer of the Agriculture Department working in the District to be nominated on the recommendation of the Collector;(e)One member of the Weighmen and Hammals operating in the market area holding licence from the Market Committee to be nominated by the Chairman;(f)Chairman of the District Central Co-operative Bank;(g)Chairman of the District Land Development Bank;(h)One member of Gram Panchayat or Janpad Panchayat or Zila Panchayat to be nominated on the recommendation of the Chairperson of the Zila Panchayat.(5)The committee-in-charge constituted under sub-section (2) shall subject to the control of the Managing Director, exercise all the powers and perform all the duties of the Market Committee under this Act.] [[Sub-section (2) Substituted and sub-sections (3), (4) and (5) Inserted by M. P. Act No. 15 of 2003 (w.e.f. 15-6-2003). Prior to substitution sub-section (2) read as under :'(2) The provisions of Section 10 shall apply to the Constiltut,orida under sub-section (1) as they apply to Constitution of a Market Committee for a market established for the first time.']]
