Section 5(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)Local Authorities' Constituency-(a) In case in which the Market area is wholly within the limits of a local authority, the members, of such local authority shall be qualified to vote.(b)In a case where market area is within the limits of more than one local authority, each local authority shall select three persons from among the Councillors or the members of such local authority and the persons so selected shall be qualified to vote for election of a representative of such, local authorities on the Market Committee.
