Section 7 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
7. Voters list.
(1)Before the election of the Marketing Board, the State Marketing Officer shall notify the list of voters by collecting information from the Registrar so that the members may vote and contest the elections.(2)The voters in the list shall be arranged in alphabetical order with full name, residential address and serial number and the class of the trader i.e. 'A' class, 'B' class or 'C' class.(3)Every such list shall be published in Marathi, English and Konkani languages within a period of one month from it's receipt by the Registrar in such manner as the Registrar may determine.(4)After the publication of the notification under sub-rule (1), the Registrar of Co-operative Societies shall write to all the Co-operative Societies in the State to prepare and furnish the names of the chairmen who are qualified to be voters.(5)If any co-operative society fails to submit the names of its chairman the Registrar shall go ahead for publishing the list leaving aside the defaulter co-operative society which list shall be deemed to be final for the purpose of conducting elections to the Marketing Board.(6)The Registrar shall ask the Marketing Board to prepare and furnish to him the names of all the persons qualified to vote as traders from the register maintained by the Marketing Board, within such time as may be specified by him:Provided that, where a person qualified to vote as a trader is a firm or body corporate (including a co-operative society), such a firm or body corporate shall nominate a person (being a person who is either a partner of the firm or a member of managing committee in the case of a co-operative society or a person duly authorized by any other body corporate) to vote on its behalf and intimate the name of the persons to the Registrar within such time as he may fix in that behalf for being included in the list of voters, to represent that firm or body:Provided further that, if such firm or body is holding more than one licence, it shall not nominate more than one person as aforesaid.(7)At the time of publishing the list of voters, a notice shall be published in the like manner calling upon the persons whose names are entered in the list to lodge any objection or claim that they desire to make against the list as published, and in the manner herein specified.(8)Such claim or objection shall be made in writing and shall specify the constituency in question, the grounds on which the right to any person to be entered in the list is asserted or denied, the evidence which the claimant or objector intends to lead, the address of the claimant or objector, his number, if any, in the list and in case of objection, the number in the list of the person to whose entry objection is taken and the constituency in the list for which his name is entered.(9)Every claim or objection shall be delivered or sent by post so as to reach the Office of the Registrar before the date fixed by the Registrar in that regard being a date not later than one month from the date of publication of the list.(10)The Registrar shall after hearing the parties and recording the evidence, if any, adduced by the parties and after further inquiry, if any, shall pass an order on the claim or objection, and the order of the Registrar relating to such claim or objection shall be final.(11)The Registrar shall cause the list to be amended in accordance with the orders passed under above sub-rule and shall cause the same to be published finally in English, Marathi and Konkani language in such manner as he may deem fit.(12)If, after the final publication of the list of voters under above sub-rule, the Registrar, upon an application being made by any person or otherwise, is satisfied, after such inquiry as he deems fit, that any entry or entries in the list is or are erroneous or defective in any particular respect, he may cause a list of amendments to be prepared and thereupon the provisions of sub-rules (2), (3) and (7) to (11) shall apply in the case of such list in the like manner as they apply in the case of list of voters.(13)The final list as also the final list of amendments shall be republished and shall remain in force and continue in operation as the list of voters for the purpose of any bye-election, until it is revised as provided by this rule.(14)Copies of such final list including the final list of amendments and additions shall be available for inspection and sale, in whole or in part, in the office of the Registrar or at any other place as the Registrar may specify in this behalf.
