Section 9 in The Gujarat Agricultural Produce Markets Act, 1963
9. Establishment of market committee or committees.
(1)Save as otherwise provided in sub-sections (2) and (3), the Director shall establish a market committee for every market area.(2)Where on the declaration of any area as a market area, the Director is satisfied that it is necessary to establish a separate market committee for the efficient regulation of the purchase and sale of any specified kind of agricultural produce in the market area, he may in addition establish for the market area a separate market committee for the purpose.(3)Where in respect of a market area for which a market committee has been established any kind of agricultural produce is added under the provisions of sub-section (5) of Section 6, the Director may if satisfied that a separate market committee for the regulation of its purchase and sale is necessary to establish one for the purpose.(4)When more market committees than one are established for any market area, subject to the provisions of Section 24 each such market committee shall be deemed to be separately established for a separate market area.(5)Every market committee shall be deemed to be established under this section with effect from the date on which it is duly constituted for the first time under Section 11.
