Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Produce Marketing (Development And Regulation) (Second Amendment) Act, 2006 47 of 2006 [29 December 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 13 Of Mah Xx Of 1964 3. Repeal Of Mah. Ord. Xiv Of 2006 And Saving Maharashtra Agricultural Produce Marketing (Development And Regulation) (Second Amendment) Act, 2006 47 of 2006 [29 December 2006] PREAMBLE An Act further to amend the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (Mah. XX of 1964), for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Agricultural Produce Marketing (Development and Regulation) (Amendment) Ordinance, 2006, on the 1st November, 2006; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty- seventh Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Agricultural Produce Marketing (Development and Regulation) (Second Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 1st November 2006. 2. Amendment Of Section 13 Of Mah Xx Of 1964 :- I n section 13 of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (Mah. XX of 1964) (hereinafter referred to as "the principal Act"),- (a) in sub-section (1), for clause (a), the following clause shall be substituted, namely:- "(a) fifteen agriculturists residing in the market area (not being less than twenty-one years of age on the date specified, from time to time, by the Collector, in this behalf), as specified below:- (i) eleven (of which, two shall be women, one shall be a person belonging to Other Backward Classes and one shall be a person belonging to De-notified Tribes (Vimukta Jatis) or Nomadic Tribes) shall be elected by the members of the Managing Committees of the Agricultural Credit Societies and Multipurpose Co-operative Societies (within the meaning of the Maharashtra Co-operative Societies Act, 1960 (Mah. XXIV of 1961) and the rules made thereunder), functioning in the market area; Provided that, where the Market Committee is situated in Tribal areas, one person belonging to the Scheduled Tribes shall be elected in place of the election of the person belonging to the De- notified Tribes (Vimukta Jatis) or Nomadic Tribes as aforesaid; and (ii) four (of which, one shall be a person belonging to Scheduled Castes or Scheduled Tribes and one shall be a person belonging to Economically Weaker Section), shall be elected by members of the village panchayats functioning therein;"; (b) in sub-section (A), in clause (a), for sub-clause (vi), the following sub-clause shall be substituted, namely:- "(vi) five representatives (of which, two shall be women, one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes, one shall be a person belonging to the Other Backward Classes and one shall be a person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes) to be nominated by the State Government;"; (c) in sub-section (1B), in clause (c), after sub-clause (vi), the following sub-clause shall be inserted, namely:- "(vi-a) four representatives (of which, one shall be woman, one shall be a person belonging to the Scheduled Castes or Scheduled Tribes, one shall be a person belonging to the Other Backward Classes and one shall be a person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes), to be nominated by the State Government: Provided that, where the Divisional or Regional Market Committee is situated in Tribal areas, the State Government shall nominate the person belonging to the Scheduled Tribes in place of the person belonging to the De-notified Tribes (Vimukta Jatis) or Nomadic Tribes;". 3. Repeal Of Mah. Ord. Xiv Of 2006 And Saving :- (1) The Maharashtra Agricultural Produce Marketing (Development and Regulation) (Amendment) Ordinance, 2006 (Mah. Ord. XIV of 2006), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken, as the case may be, under the principal Act, as amended by this Act.