Section 12(4) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(4)A person shall be disqualified for being a member of the marketing committee as a representative of any institution, if he or a firm of which he is a partner or body cooperate (other than the cooperative societies) in which he is a Director, or a joint family of which he is a member does business as a trader, commission agent, weighman or measurer.
