Section 4 in The Rajasthan Agricultural Produce Markets Rules, 1963
4. Disqualification for membership.
- A person shall be disqualified for being chosen as a member of market committee:-[ [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.](1) ;fn mldk uke fo/kku lHkk fuokpZu&{ks=@fuokZpu&{ks=ksa ds ,sls fdUgh Hkh [k.M+ks@Hkkxksa dh ernkrk lwph esa lfEefyr ugha gS] tks e.Mh {ks= esa vkrs gS( ](2)if he has not attained the age of 21 years;(3)if he has been adjudged by a competent Court to be of unsound mind;(4)if he is an undischarged insolvent;(5)if he has been convicted and sentenced by a Court to imprisonment for an offence punishable with imprisonment for a term exceeding six months unless such disqualification has been removed by an order passed by the Government;(6)if he has made a default in payment of any fees or cesses due to market committee;[7- ;fn og e.Mh lfefr dk dksbZ lsod gS ;k ,slh lfefr ls QqVdj fodzsrk ds :i esa dksbZ vuqKfIr /kkj.k djrk gS( [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]](8)if he has directly or indirectly any share or interest in any contract or employment with or on behalf of or under the market committee;[ [Notification No. F. 7(18) Agriculture/Gr-2/2005, dated 26.9.2005-Rajasthan Gazette Extraordinary Part IV-C(1), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39](9) d`"kd fuokZpu&{ks=ksa ls] ;fn mlds ikls vius Lo;a ds uke ls e.Mh lfefr ds {ks= esa vkus okys fdlh Hkh jktLo xkao ds jktLo vfHkys[k (tekcUnh) esa lfEefyr] d`f"k Hkwfe ugha gS ;](10)[ In case of elected members, - [Inserted by Notification No. G.S.R. 160, dated 17.3.2016 (w.e.f. 6.2.1964).](a)if he has not passed secondary school examination of the Board of Secondary Education, Rajasthan or of an equivalent Board;(b)if he does not have a functional sanitary toilet in the house and any of his family members defecate in the open; or(c)if he has more than two children;]Provided that -(i)[ fdlh O;fDr dks] O;kikfj;ksa ;k nykyksa ds fuokZpu&{ks= ;k] ;FkkfLFkfr] rqykbZdkjksa] ekidksa] losZ{kdksa] Hkk.Mkxkjikyksa vkSj vU; O;fDr;ksa ds fuokZpu&{ks= ls fHkUu fuokZpu&{ks=ksa dk izfrfuf/kRo djus ds fy, lnL; ds :i esa ugha pquk tk;sxk ;fn og] fu;e 69 ;k fue; 72 ds lkFk ifBr] vf/kfu;e dh /kkjk 4 dh mi&/kkjk [Notification No. F. 7(18) Agriculture/Gr-2/2005, dated 26.9.2005-Rajasthan Gazette Extraordinary Part IV-C(1), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39](2) ds v/khu ;k /kkjk 14 ds v/khu vuqKfIr /kkj.k djrk gS ;k ;fn og ,slh vuqKfIr /kkj.k djus okyh QeZ dk Hkkxhnkj ;k deZpkjh gS((ii)fdlh O;fDr dk O;kikfj;ksa vkSj nykyksa ds fuokZpu&{ks= ;k ;FkkfLFkfr] rqykbZdkjksa] ekidksa] losZ{kdksa] Hkk.Mkxkjikyksa vkSj vU; O;fDr;ksa ds fuokZpu&{ks= dk izfrfuf/kRo djus ds fy, lnL; ds :i esa ugha pquk tk;sxk ;fn og e.Mh {ks= esa fuokl ugha djrk gS vkSj tks fuokZpu ds o"kZ dh igyh tuojh dks vuqKfIr/kkjd ugha gS] ;k ftls fdlh U;k;ky; }kjk Qhl dk lank; ugha djus ds fy, ;k mlds fuca/kuksa vkSj 'krksZa dk Hkax djus ds fy, nks"kfl) Bgjk;k x;k gS %](iii)[ a person having more than two children shall not be disqualified under clause (10) for so long as the number of children he had on the date of commencement of the Rajasthan Agricultural Produce Market (Amendment) Rules, 2016 does not increase.]Li"Vhdj.k I. & ,d ls vf/kd e.Mh {ks=ksa esa vuqKfir j[kus okyh dksbZ QeZ ;k dksbZ dEiuh ;k dksbZ fuxe ,d ls vf/kd e.Mh lfefr dk lnL; gksus ds fy, vfgZr ugha gksxkA][Explanation-II. - For the purpose of clause (10) of this rule.-(i)"sanitary toilet" means a water sealed toilet system or setup surrounded by three walls, a door and a roof; and(ii)"family members" means spouse of such person, children and his parents living with such person.][Added by Notification No. G.S.R. 160, dated 17.3.2016 (w.e.f. 6.2.1964).][xxx] [Notification No. F. 7(18) Agriculture/Gr-2/2005, dated 26.9.2005-Rajasthan Gazette Extraordinary Part IV-C(1), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39]
