Section 9 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
9. Persons qualified to be elected.
(1)Every person specified in sub-section (1) of section 12 of the Act residing in the market area and is not less than twenty one years of age, on such date as the Registrar may for the purposes of any election or bye-election specify in this behalf, shall, unless disqualified under these rules, be qualified to be elected.Explanation. - A person shall be deemed to reside ordinarily within the limits of market area, if he has actually resided therein for an aggregate period of not less than 180 days during the calendar year preceding the list of voters is provisionally published under sub-rule (3) of rule 7.(2)If any question arises whether any person is or is not residing in the market area for the purpose of this rule, the matter shall be decided by the State Marketing Officer, whose decision shall be final.
