Section 17(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)Out of the persons nominated under clause (f) of sub-section (1):(a)two members shall be residents of any of the Gram Panchayat exercising jurisdiction over any part of the Market Area;(b)five members shall be producer seller in the Market Area who have obtained sale Vouchers in Form No. VI of last three years from the Committee, out of which one member shall be belonging to the Scheduled Castes or the Scheduled Tribes and the other from Other Backward Classes of citizen;
