Section 18A(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)The Board shall consist of the following members, namely :(i)Minister-in-charge of Co-operation Ex officio Chairman;(ii)the Director of Marketing-Ex-officio Member Secretary;(iii)the Secretary, Agriculture and Co-operation Department - Member;(iv)the Secretary, Revenue Department - Member;(v)three non-official members to be nominated by the Government from among the members of Market Committees, by rotation;(vi)two members of the Orissa Legislative Assembly to be nominated by the State Government;(vii)two non-official members to be nominated by the State Government from among the leading Co-operators;(viii)for official members to be nominated by the State Government.,
