Section 8 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
8. Qualification of Agriculturist for nomination as a member of the committee.
- An agriculturist as defined under the Act shall be eligible for being nominated by the Government as member of marketing committee under Clause (a) of sub-section (1) of Section 36 of the Act if-(1)he resides within the local limits of Delhi,(2)he is more than twenty five years of age,(3)he has not been earlier removed from membership of any committee for any misconduct,(4)he is of sound mind,(5)he is not insolvent and has not been convicted by a Court of law for criminal offence involving moral turpitude.
