Section 27A in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
27A. Annual General Meeting of Market Committee
(1)Notwithstanding anything contained in section 27, every Market Committee other than the Bombay Agricultural Produce Market Committee shall, within a period of six months next after the close of every financial year call an annual general meeting of its members and invitees specified below,-(a)The Chairman of all the Primary Agricultural Credit Societies and the Sarpanch of all the Village Panchayat, or their representatives, in the market area;(b)five office-bearers to be nominated by each of the registered association of the licensed commission agents and traders, in the market area. In the absence of registered association, five representatives of the licensed commission agents and traders to be nominated by the Chairman of the Market Committee;(c)five office-bearers to be nominated by each of the registered association of hamals and weigh men, in the market area;(2)The Secretary of the Market Committee shall convene the annual general meeting. The notice of the annual general meeting specifying the date, time and place of the meeting and the agenda shall be sent to all the members of the Market Committee and the invitees specified in sub-section (1) not less than fifteen days prior to the date of the meeting.(3)The Chairman of the Market Committee shall preside over the meeting of the Committee and, in his absence the Vice-Chairman of the Market Committee and in the Absence of both, the person elected by the members present at the meeting shall preside over the meeting.(4)At every annual general meeting, the balance sheet, income and expenditure accounts, audit memorandum audited by the statutory auditor and the Market Committee's annual report shall be placed for discussion and such other business as may be prescribed on the working of the Market Committee may also be transacted.(5)If, in the annual general meeting any invitee has made any suggestion or raised any objection, the Market Committee shall send its explanation on such suggestion or objection to the invitee, within three months from the date of such annual general meeting.
