Section 26B(1)(g) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(g)[six] [Substituted by section 11 (a) (iv) of U.P. Act No. 6 of 1977.] persons appointed by the State Government from out of the producers elected as members of the Market Committees and for so long as such elected members are not available any [six] [Substituted by section 11 (a) (iv) of U.P. Act No. 6 of 1977.] producers appointed by that Government;