Section 37 in The Rajasthan Agricultural Produce Markets Rules, 1963
37. Persons entitled to convene and attend meetings.
(1)A meeting of the market committee shall be convened by the Chairman if such a meeting is desired to be convened by the Director or by a requisition signed by not less than 2/3rd of the number of members of the committee for considering any matter of importance.(2)The Collector or any person authorised by him in this behalf, the [Director and the Secretary of the Board or any person authorised by them] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] in this behalf shall be entitled to attend any meeting of the market committee, but they shall not be entitled to vote. A copy of the notice convening every meeting shall be sent to the [Collector, the Director and the Secretary of the Board] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] or any person authorised by them in this behalf.
