Section 4(8) in The Rajasthan Agricultural Produce Markets Rules, 1963
(8)if he has directly or indirectly any share or interest in any contract or employment with or on behalf of or under the market committee;[ [Notification No. F. 7(18) Agriculture/Gr-2/2005, dated 26.9.2005-Rajasthan Gazette Extraordinary Part IV-C(1), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39](9) d`"kd fuokZpu&{ks=ksa ls] ;fn mlds ikls vius Lo;a ds uke ls e.Mh lfefr ds {ks= esa vkus okys fdlh Hkh jktLo xkao ds jktLo vfHkys[k (tekcUnh) esa lfEefyr] d`f"k Hkwfe ugha gS ;]
