Section 61(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(1)If, at any time, the Registrar, after such inquiry as he considers necessary and after giving an opportunity to the member concerned to be heard, is satisfied that any member of the Marketing Board elected or nominated,-(a)was subject to any of the disqualifications mentioned in rule 12 on the date of his election or nomination; or(b)has incurred any of the disqualifications mentioned in rule 12 after his election or nomination; or(c)has ceased to be a chairman of the Co-operative Societies doing the business of notified agricultural produce, the Registrar shall declare the election or nomination of such member invalid or that such member shall not continue to be the member of the Marketing Board.
