Section 82(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)No person shall be qualified to be elected as representative of the traders unless,-(a)his name is included in the list of voters prepared under the provision of clause (c) of sub-section (1) of Section 11 of the Act;(b)he is a trader;(c)he is otherwise so disqualified for being so elected;(d)[ he has completed the age of 21 years ] [Substituted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.]
