Section 68 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
68. Election of the representatives of institutions.
(1)The members of the local authorities within whose jurisdiction the market area is situated shall choose one representative to serve on the marketing committee from amongst members of the local authority as the case may be fore the date fixed by the Director in this behalf.Provided that a person to whom a licence has been granted under section 80 of the Act shall not be eligible for being chosen under this clause.(2)One members of the Legislative Assembly of Delhi shall be nominated by the Speaker to represent the interest of the consumers before the date fixed by the Director, in this behalf.(3)The Board shall recommend a panel of six names to the Government for nomination of tow members as provided under sub-section (1)(g) of section 36 of the Act, before the date fixed by the Director, in this behalf.(4)The representatives to be nominated under sub-section (1)(c),(d) and (f) of section 36 of the Act shall be elected before the date or dates fixed by the Director, in this behalf.
