Section 14 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
14. Constitution of first committee or new committee.
- [(1) The State Government shall, by notification in the Gazette, appoint all the members of the First Committee, or of a new Committee mentioned in clause (b) of sub-section (2) of section 8, including the Chairman and the Vice-Chairman, from amongst tile persons who, in the opinion of the State Government, are suitable to represent the different interests referred to in sub-section (1) of section 13.] [Substituted and be deemed always to have been substituted by section 7 of U.P. Act No. 10 of 1970.](2)The term of the First Committee shall be one year from the date of its constitution under sub-section (1), but the State Government may, in the public interest, extend or further extend its term, so however that 'the extended or further extended term shall come to an end on the date of the constitution of the Committee under section 13.(3)The term of office of the members of the First Committee, including the Chairman and the Vice-Chairman, shall be for such period, not exceeding the term of the First Committee, as may be fixed by the State Government in this behalf.
