Section 60 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
60. Determination of validity of election.
(1)If the validity of any election, including bye-election of a member of the Marketing Board is desired to challenge by any person qualified either to be elected or to vote at the election, such person may, within a period of seven days after the date of the declaration of the result of the election, apply in writing to the Registrar.(2)On receipt of an application under sub-rule (1), the Registrar shall, after giving an opportunity to the applicant to be heard and after making such inquiry as he deems fit, pass an order confirming or amending the declared result of election or setting aside the election. If the Registrar sets aside election, he shall fix a date, as soon as conveniently may be, for holding a fresh election.(3)Any person aggrieved by the decision of the Registrar may, within a period of seven days from the date on which the decision is communicated to him, appeal to the Government against such decision of the Registrar and the decision of the Government in such appeal, shall be final.
