Section 35A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
35A. [ Duty of the Collector to hold election of the Market Committee. [Rules 35-A, 35-B and 35-C were inserted by APM. 2078/49985/II/11-C, dated 18.4.1985.]
(1)The elections of the Market Committee shall be held or caused to be held by the Collector in accordance with the provisions of the Act and the rules.(2)The District Deputy Registrar of Co-operative Societies shall maintain a register in Form No. 8-A in his office showing the names of the Market Committees whose elections are due every year.(3)The District Deputy Registrar of Co-operative Societies shall make a report in Form No. 8-B to the Collector on or before 30th day of September every year in respect of the market committees whose term of office is due to expire in the succeeding market year.(4)On receipt of such report, the Collector shall publish on or before the 31st October of that year a list of market committees whose elections are due to be held in that market year.]
