Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Agricultural Produce Marketing (Development And Regulation) (Amendment) Act, 2015 [19 October 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 12 3. Amendment of section 19 Goa Agricultural Produce Marketing (Development And Regulation) (Amendment) Act, 2015 [19 October 2015] Goa Act 19 of 2015 AN ACT to amend the Goa Agricultural Produce Marketing (Development and Regulation) Act, 2007 (Act 11 of 2007) Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows:- 1. Short title and commencement :- (1) This Act may be called the Goa Agricultural Produce Marketing (Development and Regulation) (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 12 :- In section 12 of the Goa Agricultural Produce Marketing (Development and Regulation) Act, 2007 (Act 11 of 2007) (hereinafter referred to as the "principal Act"),- (i) in sub-section (1), for the word "nineteen", the word "twenty- one" shall be substituted; (ii) for clause (a), the following clause shall be substituted, namely:- "(a) Twelve agriculturist members to represent agriculturists, one from each taluka of the State of Goa, to be elected by the agriculturists only from the respective talukas;"; (iii) for clause (c), the following clause shall be substituted, namely:- "(c) two traders holding "A" or "B" class license to be elected from amongst traders of all classes; one from North Goa District and another from South Goa District". 3. Amendment of section 19 :- In section 19 of the principal Act, after the existing proviso, the following proviso shall be inserted, namely:- "Provided further that the person so appointed by the Government shall hold such office during the pleasure of the Government.".