Section 60(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(2)The Director shall also publish the names of members falling under clauses (a), (c) of section 27 and clauses (a), (c), (d), (f) and (g) of sub-section 1 of section 36 by causing a list of such names (together with their permanent addresses) to be pasted on the notice board or at any prominent place in his office.
