Section 18A in The Orissa Agricultural Produce Markets Act, 1956
18A. Establishment of the Board.
(1)For the purpose of exercising superintendence and control over Market Committees and for exercising such other powers and performing such function as are conferred or entrusted under this Act, the State Government shall, by notification in the official Gazette, establish a Board called, the Orissa State Agricultural Marketing Board.(2)The Board shall consist of the following members, namely :(i)Minister-in-charge of Co-operation Ex officio Chairman;(ii)the Director of Marketing-Ex-officio Member Secretary;(iii)the Secretary, Agriculture and Co-operation Department - Member;(iv)the Secretary, Revenue Department - Member;(v)three non-official members to be nominated by the Government from among the members of Market Committees, by rotation;(vi)two members of the Orissa Legislative Assembly to be nominated by the State Government;(vii)two non-official members to be nominated by the State Government from among the leading Co-operators;(viii)for official members to be nominated by the State Government.,(3)The term of office of the members of the Board shall be four years.(4)The Board shall be a body corporate by the name of the Orissa State Agricultural Marketing Board having perpetual succession and a common seal with power to acquire and hold property both movable and immovable and subject to the prescribed conditions and restrictions to lease, sell or otherwise transfer any property and may sue or be sued in its corporate name and shall, subject to the provisions of this Act, and the rules and bye laws made thereunder, be competent to contract and do all other things as may be necessary for the purpose for which it is established.
