Section 49(xii) in The Jharkhand Agricultural Produce Markets Rules, 2000
(xii)[ At any time within 15 days from the date of publication of the result i of the election of Vice-Chairman of the Market Committee held under Rule 49 (iv), any aggrieved candidate may challenge the election, by filing an election petition before the Managing Director of the Board and he after giving proper notice to the concerned parties and hearing on the legality or otherwise of the issue, shall pass an order, which shall be final and binding on the parties.] [Added by G.S.R. 12A dated-26.9.1993.]
