Section 11 in Karnataka Agricultural Produce Marketing Act 1966
11. Constitution of second and subsequent market committees.
(1)Save as provided in section 10 every market committee shall consist of the following members namely:-(i)[ eleven members shall be persons elected by the agriculturists in the market area of whom [two shall be a woman] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002] one shall be a person belonging to the Scheduled Castes one shall be a person belonging to Scheduled Tribes and two persons belonging to the Backward Classes out of which one shall be from persons falling under Category 'A' and one shall be from persons falling under category 'B':Provided that if no person belonging to the Scheduled Caste is available the seat reserved for that category shall also be filled by a person belonging to the Scheduled Tribes and vice versa:Provided further that if no persons falling under category 'A' is available the seat reserved for that category shall also be filled by a person falling under category 'B' and vice versa.](ii)[ one member shall be a person elected by the traders other than retail traders in the market area;] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991](iii)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](iv)[ one member shall be a representative of Co-operative Marketing Societies carrying on business in notified agricultural produce within the market area who is not disqualified under section 16 elected by the committee of management of such societies;] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991](v)[ one member shall be a representative of Agricultural Co-operative Processing Societies carrying on business in notified agricultural produce within the market area who is not disqualified under section 16 elected by the committee of management of such societies:] [Clause (v) with provisos was omitted by Act 17 of 1980 w.e.f. 3.11.1979 and Clause (v) inserted by Act 16 of 1991 w.e.f. 1.8.1991](vi)[ (vii) x x x] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979](viii)[ one shall be an officer not below the rank of the Secretary of the concerned Market Committee nominated by the Director of Agricultural Marketing who shall have no right to vote under section 41 or section 44.] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991][[(ix) three members shall be persons belonging to agriculturists and among them one shall be a woman to be nominated by the State Government who shall have right to participate and vote in all the meetings of the Market Committee and shall hold office at the pleasure of the State Government.] [Substituted by Act 20 of 2016 w.e.f 27.07.2016]]Provided that if persons of the categories specified in any category of [clauses (ii) (iv) and (v)] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] are not available the committee shall consist only of persons of the categories available:Provided further that when persons of those categories become available they may be elected as members and such members shall hold office so long only as the members first elected hold the office of members.[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991][Explanation. - x x x ] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979]["(2) The seats reserved for members under clause (i) of sub-section (1) shall be allotted by rotation to different constituencies in the market area:Provided that the principle of rotation for the purpose of reservation of seats for members under clause (i) of sub-section (1) shall commence from the first general election to be held after the commencement of the Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act 2002.(3)Nothing contained in this section shall be deemed to prevent the persons belonging to the Scheduled Castes or the Scheduled Tribes or Backward classes or women for whom seats are reserved in a Market Committee under clause (i) of sub-section (1) from standing for election to the non-reserved seats in such Market Committee.Explanation. - For the purpose of this section section 10 and section 14 categories 'A' and 'B' shall mean category AAA and ABA referred to in clause "(2B)" of section 2."] [Inserted by Act 13 of 2002 w.e.f. 11.4.2002]
