Section 23 in The Orissa Agricultural Produce Markets Rules, 1958
23. Person disqualified to cease to be member.
- No person shall continue to be a member of the Market Committee if at any time, after his nominator, or election, as the case may be, he becomes subject to any of the disqualifications mentioned in Rule 3, and his seat shall thereupon become vacant ;Provided that a member representing the Organisation of agriculturists or a co-operative institution shall be debarred from continuing to be such member if he ceases to be a member of the Organisation of which he was the representative.
