Section 27A in The Rajasthan Agricultural Produce Markets Rules, 1963
27A. Determination of validity of Election.
(1)If the validity of any election of a member of the market committee is brought in question by any person qualified either to be elected or to vote at the election to which such question refers, such person may, within seven days after the date of the declaration of the result of the election, apply in writing to the [Regional Assistant Director], [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].](2)On receipt of an application under sub-rule (1), the [Regional Assistant Director] [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].] shall after giving an opportunity to the applicant to be heard after making such enquiry as he deems fit, pass an order confirming or amending the declared result of the election setting the election aside [x x x] [Omitted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.1.1992 [in Hindi].]. If the [Regional Assistant Director] [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].] sets aside the election, a date shall be forthwith fixed and the necessary steps be taken for holding afresh election.(3)[ An appeal against the order of Regional Assistant Director passed under sub-rule (2) may be preferred before the Director within fifteen days of such order and the decision of the Director shall be final.] [Inserted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.1.1992 [in Hindi].](4)[ All cases pending before the Director before the notification No. F.10(191) Agriculture/Group 11/74 dated 4th July, 1975, whether partly heard or are to be heard by the Director, shall be heard and decided by the Secretary of the Board in accordance with sub-rule (1) and (2)] [Inserted by Notification No. F. 10(191)/Agriculture/Group II/74, dated 27.1.1976-Rajasthan Gazette, Part IV-C, dated 5.2.1976, page 854-78, dated 27.1.1976 and renumbered by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.1.1992 [in Hindi].].
