Section 27A(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)If the validity of any election of a member of the market committee is brought in question by any person qualified either to be elected or to vote at the election to which such question refers, such person may, within seven days after the date of the declaration of the result of the election, apply in writing to the [Regional Assistant Director], [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].]
