Section 48 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
48. Constitution of the Board.
- The Chairman and members of the Board shall be appointed by the State Government as follows -(a)Chairman - Agriculture Minister of the state or a person appointed by the State Government under special circumstances;(b)Member - maximum five persons out of the nominated producers, one member out of the nominated traders, one member out of nominated commission agents as member of the Market Committee and maximum five representatives, appointed by the State Government, each one of whom shall represent the following five fields-(i)one representative from Private market;(ii)one representative from Agriculture Insurance field;(iii)one representative from Exporters;(iv)one representative from specialized Agri-business Management;(v)one representative from Contract farming sponsors;(c)ex-officio members -(i)Principal Secretary and Commissioner, Forest and Rural Development, who shall, in the absence of Chairman, preside over the meeting of the Board,(ii)Secretary, Agriculture,(iii)Secretary, Finance,(iv)Secretary, Food and Civil supply(v)Secretary, Horticulture,(vi)Secretary, Animal Husbandry(vii)Secretary, Cooperatives(viii)the Agriculture Marketing Advisor to Government to India,(ix)the Managing Director of the Board, who shall be ex-officio secretary of the Board,(x)Director, Agriculture,(xi)Director, Horticulture,(xii)Registrar, Co-operative societies, Uttarakhand,(d)one-third of the total members shall constitute a quorum of the meeting.
