Section 60 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
60. Publication of names of members.
(1)On receipt of election return under rule 59 the Director shall publish the name of all elected members by causing a list of such names (together with their permanent address and the name of the constituencies from which they are elected) to be pasted on the notice board or at any prominent place in the office. He shall also get the same list published in the official Gazette.(2)The Director shall also publish the names of members falling under clauses (a), (c) of section 27 and clauses (a), (c), (d), (f) and (g) of sub-section 1 of section 36 by causing a list of such names (together with their permanent addresses) to be pasted on the notice board or at any prominent place in his office.
