Section 12 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
12. Disqualification of membership.
(1)A person shall be disqualified for being chosen as or for being a member of a marketing committee:(a)If he has been convicted by a court in India of any offence and sentenced to imprisonment for a term exceeding six months unless such disqualification has been removed by an order of the Government;(b)If he has not attained the age of 21 years on the "qualifying date"; or(c)If he is an undischarged insolvent; or(d)If he is of unsound mind and stands so declared by a competent court; or(e)If he is deaf-mute; or(f)If he has failed to pay any fees or charges due to marketing committee; or(g)If he is a Government servant or a servant of the Board or any marketing committee or local authority of public undertaking or holds a licence from such committee other than that of a trader or commission agent or measurer and weighman; or(h)If he has committed breach of the Act or the rule or by laws made thereunder more than once and has been convicted under this Act by a competent court; or(i)If he has failed to make payments to sellers,(2)A person shall not be chosen as a member representing the traders' constituency and weighmen and measurers constituency if he does not ordinarily reside in the market area or if the licence issued to him, is cancelled or suspended or not renewed.Explanation - For the purpose of this sub-rule, person shall be deemed to be ordinarily residing in the market area, if he resides in such area for not less than one hundred eighty days in a calendar year.(3)As a represent live of weighmen and a measurer, if he has ceased to be a weighmen or measurer or if his licence has been cancelled or suspended or not renewed.(4)A person shall be disqualified for being a member of the marketing committee as a representative of any institution, if he or a firm of which he is a partner or body cooperate (other than the cooperative societies) in which he is a Director, or a joint family of which he is a member does business as a trader, commission agent, weighman or measurer.
