Section 6 in The Jharkhand Agricultural Produce Markets Rules, 2000
6. Bar to election or appointment of certain persons to Market Committee.
- A person shall not be elected or appointed as a member-(i)representing the Local Authorities' constituency, if he holds a traders' licence issued by the Market Committee or if he is an employee of the licence holder or a partner of a firm or is a member of a joint family of licence-holder;(ii)representing the traders' constituency, if he does not ordinarily reside in the market area and does not hold a valid licence granted by the Market Committee, or has not traded for more than six months without satisfactory explanation or if he has failed to pay any fee or charges due to the Market Committee, or has made breach of the terms and conditions upon which the licence was granted to him;(iii)representing a Co-operative Societies' Constituency, unless elected as President or Chairman of a Co-operative Society to represent as a voter;(iv)representing the agriculturists' constituency, if he does not ordinarily reside in the market area or possesses a trader licence, or has interest in a joint family firm or a firm which has a trader licence.
