Section 102(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)The Board may, by way of a resolution, delegate any of its powers conferred on it under any provision of these rules to the Chairman or Secretary of the Board with such conditions or restrictions as it may like to impose.] [Added by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.]Form I[See Rule 11(1)]Nomination Paper
