Section 41(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)A person shall be disqualified for being chosen as, or for being, a member of a Market 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 State Government;(b)if he has not attained the age of 21; or(c)if he is of unsound mind and stands so declared by a competent Court; or(d)if he is an undischarged insolvent; or(e)if he is a deaf-mute; or(f)if he has failed to pay any fees or charges due to the Market Committee; or(g)[ if he is a servant of the Market Committee or of Government or of a Local authority or holds a licence from such Committee other than that of Trader, Commission agent hamal or weighmen or;](h)if he has directly or indirectly or by his partner any share or interest in any contract or employment with or on behalf of or under the Market Committee; or(i)if he has committed breach of the Act of the rules or bye-laws made thereunder more than once; or(j)[ if he has failed to make payment to any seller or his commission agent [as required by the Act and these rules;] [Added vide G. N., No. APM. 2071/11971-11-C, dated 5.8.1971, published in Extraordinary M.G.G., Part IV-B, dated 10.8.1971, p. 792.](k)[ if he is disqualified by the Act or these rules.] [Clause (k) was substituted by G. N of 7.6.1990.]
