Section 5A(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)Every market committee constituted for a special market under sub-section (1-B) of section 4 of the Act, shall consist of eighteen members in the following manner as nominated [xxx] by the Government,-(i)there shall be eight grower members;(ii)there shall be two licensed trader members, out of whom one shall be a representative of the processing unit or the company or society having special interest in the specific produce;(iii)Chairman of the Municipality or Sarpanch of the Gram Panchayat as the case may be in whose area the special Market is located;(iv)Director of Marketing or his nominee;(v)Director of Agriculture or Horticulture or his nominee;(vi)District Collector concerned or his nominee;(vii)Managing Director, [Telangana] [Substituted by G.O.Ms.No.8, Agriculture and Cooperation (MKTG-II) Department, dated 02.08.2014.] State Cooperative Marketing Federation Ltd, or his nominee;(viii)Managing Director, [Telangana] [Substituted by G.O.Ms.No.8, Agriculture and Cooperation (MKTG-II) Department, dated 02.08.2014.] State Civil Supplies Corporation Ltd, or his nominee;(ix)Senior Regional Manager, Food Corporation of India or his nominee;(x)General Manager, Cotton Corporation of India or Jute Corporation of India or his nominee:Provided that there shall be at least four members from among persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes, Minorities and Women:Provided further that there shall be at least two members representing the category of small farmers.
