Section 40 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
40. [ Election of Chairman or representative of co-operative societies. [Substituted as per Government Notification No. APM. 2071/11425C-I, dated 17th July, 1971, published in M.G.G., Part IV-B, dated 19th July, 1971, p. 834.]
(1)If there are more than one co-operative societies doing business of processing or marketing of declared agricultural produce in any market area and election of a member has to be made under the proviso to clause (c) of sub-section (1) of section 13, the Collector shall call upon such societies to communicate the names of their Chairman who are willing to contest the election; or in the absence of their Chairman, a representative of each of such co-operative societies elected by its Managing Committee in this behalf, before a day specified in this behalf by the Collector.(2)On receipt of the names of the Chairman, or, as the case may be, of their representatives, the Collector shall, direct the Managing Committees of such societies to elect from amongst such Chairman or representatives, a member on the Market Committee.(3)The election may be held by ballot on a date, place and hour which the Collector may fix in this behalf. In case of equality of votes, their selection shall be made by drawing lots].
