Section 12(1) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(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,
