Section 90 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
90. Expenditure in connection with or incidental to elections.
- [(1)] [Rule 90 of the principal rule was renumbered as sub-rule (1) and sub-rules (2), (3) and (4) were inserted by G. N. of 7.6.1990.] All expenditure incurred by Collector or Returning Officer in connection with or incidental to an election of members of a Market Committee shall be a sum due to the State Government and such sum shall be recoverable from the Market Committee as an arrear of land revenue as provided by section 57.(2)[ The Collector shall incur such expenditure for conduct of the elections or bye-elections of the Market Committees in accordance with the guidelines which may be issued by the State Government, from time of time.(3)The Collector shall within three months of the completion of the general election or bye-election, as the case may be, or the Market Committee concerned, forward to the Market Committee a Statement of receipts of money and the expenditure for conducting the election or bye-election and vouchers thereof. The Collector shall refund the amount of unspent balance, if any, to the Market Committee along with (he statement of receipt and expenditure.(4)There shall be an audit of the accounts of such election by an officer authorised by the Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).] [Rule 90 of the principal rule was renumbered as sub-rule (1) and sub-rules (2), (3) and (4) were inserted by G. N. of 7.6.1990.]
