Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 11 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

11. Election representative of the Co-operative Societies.

- If there are more than one Co-operative Society doing the business of marketing of notified agricultural produce in the market area, the Registrar shall call upon such societies, if they so desire, to communicate the names of their Chairmen for being elected on the Marketing Board. On receipt of the names of the Chairmen, the Registrar shall direct them to elect one of them to be a member on the Marketing Board. Such an election may be held by ballot on the day, place and time as may be fixed by the Registrar. In case of equality of votes, the election shall be made by drawing lots.