The uttar pradesh krishi utapadan mandi samitis (alpakalik vyawastha) adhiniyam, 1972

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THE UTTAR PRADESH KRISHI UTAPADAN MANDI SAMITIS 
(ALPAKALIK VYAWASTHA) ADHINIYAM, 19721 
[U.P. Act No. VII of 1972] 
 
[Passed in Hindi by the Uttar Pradesh Legislative Council on January 4, 1972 and 
by the Uttar Pradesh Legislative Assembly on April 10, 1972. 
Received the assent of the Governor on January 19, 1972 under Article 200 of the 
Constitution of India and was published in the Uttar Pradesh Gazette extraordinary dated 
January 22, 1972.]  
AN 
ACT 
further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964  
IT Is HEREBY enacted in the Twenty-Second Year of the Republic of India as 
follows ;- 
Short title 1- This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Samitis 
(Alpakalik Vyawastha) Adhiniyam, 1972.  
 
2[Temporary 
provision 
regarding 
administration 
of Mandi  
Samitis 
2-  (1) With effect from the date of commencement of the Uttar Pradesh Krishi 
Utpadan Mandi Samitis (Alpakalik Vyavastha)  (Sansodhan) Adhiniyam ,  
1994, the provisions of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam,  
1964 (hereinafter referred to as the said Adhiniyam), shall [till December 31, 
2000]3 or until the constitution of an elected Mandi Samiti under section 13 
of the said Adhiniyam, whichever is earlier, have effect in relation  to every 
market area which existed on the date of such commencement or declared to 
be so during the said period, subject to the following provisions, namely :-  
(a) except as provided in clause (e), all powers, functions and duties of a 
Market Committee shall be exercised, performed and di scharged by an 
ad-hoc committee to be nominated by the State Government;  
(b) the ad-hoc committee referred to in clause (a) shall consist of eleven 
members, one of whom shall be designated as the Chairman; and out of 
the members, one member shall be from amon gst the commission 
agents and two from amongst the traders carrying on business in the 
market area, as evident from the licence of the Market Committee and 
eight from amongst the producer members of market area;  
(c) the State Government may at any time replac e any member of the      
ad-hoc committee by making a fresh nomination in his place;  
(d) subject to the provisions of this sec tion the ad-hoc committee shall be 
deemed for all purposes to be the Market Committee ;  
(e) the ad-hoc committee shall not transfer or ac quire a ny immovable 
property without  prior permission of the Director of Mandis , Uttar 
Pradesh, Lucknow;  
 
 
 
1- For objects and reasons, see Uttar Pradesh Gazette Extraordinary dated January 5, 1972. 
2- Subs. by section 2 of U.P. Act No. 6 of 1994. 
3- Subs. by section 2 of U.P. Act No. 7 of 1999. 
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[The Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972]      [Section 3] 
 
  (f)     i f there is a difference of opinion amongst the members of the ad-hoc 
committee, the decision of the majority shall prevail ; 
(g)    the State Government may from time to time, by notification make such 
incidental and consequential provisions, including provisions for 
adapting, modifying or suspending, in whole or in part, the operation 
of any provisions of th e said Adhiniyam, but not affecting the 
substance, as may appear to it to be necessary or desirable for any of 
the foregoing or connected purposes; 
(h)    Until the nomination of ad-hoc committee under clauses (a) and (b), the 
arrangement in force immediat ely before the commencement of the 
Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpkalik Vyavastha 
(Sansodhan) Adhiniyam, 1994  for the exercise, performance and 
discharge of the pow ers, functions and duties of a Market Committee 
shall continue; 
(i)     the District Magistrate shall with effect from the date of the nomination 
of the ad -hoc committees under this section, cease to exercise all 
powers, functions and duties of the Market Committee or its Chairman 
and Vice-Chairman and any officer specified by the District Magistrate 
to exercise any such powers shall also, with effect from the said date, 
cease to exercise them. 
 
(2)   Every notification issued under clause (g) of sub -section (1) shall as soon as 
may be, after it is issued be laid before each House of the State Legislature, 
while it is in session, for a  total period of not less than thirty  days extending 
in its one session or more than one successive sessions, and shall, unle ss 
some later date is appointed take effect from the date of its publication  in the 
Gazette, subject to such modifications or annulments as the two Houses of 
the Legislature may durin g the said period agree to make, so, however  that 
any such modification or annulment shall be without prejudice to the validity 
of anything previously done thereunder. ]1 
 
Repeal of U.P. 
Ordnance no. 
15 of 1971 
3- The Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) 
Adhyadesh, 1971, is hereby repealed.  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
  
 
1. Subs. by section 2 of U.P. Act No. 6 of 1994. 

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