Section 17(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)The Market Committee shall be constituted, for a delineated market area declared after commencement of this Act, all the members thereof including Chairperson and Vice-Chairperson, shall be nominated by the State Government. The Market Committee so constituted may consist of Members including Chairman and Vice-Chairperson, not less than Ten, which may include three agriculturist members, as may be prescribed. Other five Members may be-(i)Three Members , one each from departments of agriculture/ horticulture, cooperation and agricultural marketing committee of the Government/ Administration ;(ii)One from cooperative marketing society or Trader(iii)one from Local Authority ( municipality, Panchayat samiti or Zila Parishad, as the case may be).Provided that the Chairperson be the Deputy Commissioner or his nominee and Vice-Chairperson shall be so nominated from amongst the agriculturist members.Provided further that State Government may abide by the reservation policy of the State Government in nomination of agriculturist Members. ·
