Section 14(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)(a)As soon as possible, after the result of any by-election or, subject to the provisions of sub-clause (b), all the results of the general election, are available, the Collector or, as the case may be, the District Deputy Registrar, who has conducted the elections shall publish or caused to be published the name or names of elected member or members of a Committee in the Official Gazette and also in a newspaper in the Marathi language circulating in the market area. The publication of the name or names in a newspaper as aforesaid shall, for the purposes of this section, be deemed to be sufficient publication of the name or names of the elected member or member of the Market Committee.(b)If at a general election the names of any persons to be elected under sub-section (1) or (1 A) of section 13 cannot for any reason be published as aforesaid, and if with the available election results, the Committee will consist of not less than twelve members, then the Collector or, as the case may be, the District Deputy Registrar, who has conducted the elections shall publish the names of these members in the Official Gazette and also in a newspaper as aforesaid.(c)As regards the remaining elections, the Collector as the case may be, the District Deputy Registrar, who has conducted the elections, shall publish the names of these members in the Official Gazette and also in a newspaper as aforesaid.shall subsequently publish the names of members in the like manner as and when the results of such elections are available, or as the case may be, on failure to elect, the names of persons duly appointed under sub-section (2), if any.(d)After every general election, upon the publication of the names of all the members of the Committee under clause (a), or as the case may be, the publication of such names as would render the Committee to consist of not less than twelve members as aforesaid, in a newspaper under this sub-section, the Market Committee shall be deemed to be duly constituted.
