Section 55 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
55. Publication of names of members.
(1)On receipt of election results and subject to declaration made under rule 54, the Registrar shall publish the names of all elected members by causing a list of such names together with the permanent address and the names of the constituencies from which they are elected to be pasted on the notice board or at any prominent place in his office. He shall also forward such list to the Government for publication in the Official Gazette.(2)The Registrar shall also publish the names of members falling under clauses (d), (e) and (f) of sub-section (1) of section 12 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.
