Section 28 in The Rajasthan Agricultural Produce Markets Rules, 1963
28. Person disqualified to cease to be a member.
- [(1)] [Renumbered by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.] A member of the Committee may be removed by the Government if at any time after his nomination or election as the case may be, he becomes subject to any of the disqualifications mentioned in Rule 4 and his seat shall thereupon become vacant:Provided that before the Government notify the removal of the member under this rule, the reasons for his proposed removal shall be communicated to the member concerned and he will be given an opportunity of tendering an explanation in writing :[x x x] [Deleted by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 20.10.1975.].(2)[ Notwithstanding anything contained in sub-rule (1) a member elected from either the "Traders and Brokers' constituency, or Weighmen measures, surveyors and warehousemen and other persons' constituency or 'Local Authorities' constituency shall cease to hold office as such member, if he ceases to be a member of the electorate by which he was elected. Such member shall automatically cease to attend the meetings of the Mandi Committee in future.] [Substituted by Notification No. G.S.R. 81, dated 19.1.2011 (w.e.f. 6.2.1964).]
