Section 3(7) in The Orissa Agricultural Produce Markets Rules, 1958
(7)if he has directly or indirectly any share or interest in any contract or employment with, or on behalf of, or under, the Market Committee :Provided that a person shall not be chosen as a member representing the traders' constituency if he does not ordinarily reside within 10 miles of the market yard and it he has not been registered under Rule 60.Explanation - For the purposes of this rule a person shall be deemed to be ordinarily residing within 10 miles of the market yard, if he resides in such yard for not less than 180 days in a calendar year.
