Section 7(13) in The Rajasthan Agricultural Produce Markets Act, 1961
(13)[ The process of election of a market committee, once started shall not be stopped or postponed for any reason, save for a natural calamity or break down of law and order.] [Inserted by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.][7A. Reservation of seats. - (1) One seat of the members to be elected under sub-clause (i) of clause (a), and sub-clause (i) of clause (b), of sub-section (1) of section 7 shall be reserved each for Scheduled Castes, Scheduled Tribes, Backward Classes [***] [Inserted by Rajasthan Act No. 8 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(13) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, p. 25(1) = 2005 RSCS/Part II/P. 251/H. 181.] respectively.
