Section 61 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
61. Declaration of disqualification.
(1)If, at any time, the Registrar, after such inquiry as he considers necessary and after giving an opportunity to the member concerned to be heard, is satisfied that any member of the Marketing Board elected or nominated,-(a)was subject to any of the disqualifications mentioned in rule 12 on the date of his election or nomination; or(b)has incurred any of the disqualifications mentioned in rule 12 after his election or nomination; or(c)has ceased to be a chairman of the Co-operative Societies doing the business of notified agricultural produce, the Registrar shall declare the election or nomination of such member invalid or that such member shall not continue to be the member of the Marketing Board.(2)Any person aggrieved by the decision of the Registrar may, within a period of seven days from the date on which such decision is communicated to him, appeal to the Government against such decision and the decision of the Government shall be final.
