Section 66 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
66. Declaration of disqualification.
(1)If at any time, the Director, after such enquiry as he considers necessary after giving an opportunity to the members concerned to be heard is satisfied that member of a marketing committee elected under these rules or nominated under the :(a)was subject to any of the disqualification mentioned in rule 12 on the date of election or nomination; or(b)has incurred any of the disqualification mentioned in rule 12 after his election or nomination; or(c)has ceased to be a member representing a co-operative marketing and processing society of which he is representative, the Director shall declare the nomination of such member invalid or such member shall cease to be member of the marketing committee.(2)Any person aggrieved by the decision of the Director may within seven days from the date on which such decision is communicated to him, appeal to the Lt. Governor against such decision.
