Section 66(1) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(1)If at any time, the Director, after such enquiry as he considers necessary after giving an opportunity to the members concerned to be heard is satisfied that member of a marketing committee elected under these rules or nominated under the :(a)was subject to any of the disqualification mentioned in rule 12 on the date of election or nomination; or(b)has incurred any of the disqualification mentioned in rule 12 after his election or nomination; or(c)has ceased to be a member representing a co-operative marketing and processing society of which he is representative, the Director shall declare the nomination of such member invalid or such member shall cease to be member of the marketing committee.
