Section 5 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
5. Determination of constituencies.
(1)For the purpose of election of eleven agriculturists members to represent each Taluka of the State, and two female agriculturist members representing North and South Districts of the State respectively; and one trader holding "A" class licence to be elected from amongst the traders of all classes, as provided by clauses (a), (b) and (c) respectively of sub-section (1) of section 12 of the Act, the State shall consist of the following constituencies, namely:-(i)In the constituencies consisting of agriculturists as specified in clauses (a) and (b) of sub-section (1) of section 12 of the Act, the Registrar shall cause to prepare a list of Agriculturists Talukawise and District-wise to be elected by the Agriculturist Constituencies:Provided that for election of an agriculturists for being the member of the Marketing Board, only agriculturists from the respective constituency shall be eligible to vote so also only agriculturists shall contest the election.(ii)In the trader constituencies, Marketing Board shall communicate the list of members of traders holding 'A' class licence/registration in the market area together with the details of the place of residence of each such trader to the secretary of the Marketing Board.(2)Persons Qualified to vote. - (i) Persons whose names are entered in the list of voters shall be qualified to vote at an election to which the list of voters relate, unless he/she has ceased to vote in the capacity in which his name was entered in such list;(ii)he or she should be ordinarily resident of the State;(iii)he or she should be the grower of agricultural produce, owner of livestock and livestock product in the notified area, for Agriculturist Constituency;(iv)he or she should have attained the age of 18 years;(v)he or she should be of sound mind;(vi)he or she should have not been declared as insolvent or sentenced by criminal court whether within or outside the State for an offence involving moral turpitude;
