Section 48 in The Jharkhand Agricultural Produce Markets Rules, 2000
48. Disqualified person to cease to be member.
- (i) No person shall continue to be member of the Market Committee if at any time after his appointment or election, as the case may be he becomes subject to any of the disqualifications mentioned in section 10 or Rule 6 and his seat shall thereupon become vacant.(ii)A person representing an organisation of agriculturists, a firm, a corporation or a co-operative society shall be debarred from continuing to be such member if he ceases to be a member of the organisation of agriculturist, a firm, corporation or a co-operative society of which he was the representative.
