Section 3(4) in The Jharkhand Agricultural Produce Markets Rules, 2000
(4)In the Market area having no Scheduled Caste or Scheduled Tribe voter both the seats shall be treated as unreserved.(ii)[ For the purpose of election of two traders under clause (ii) of sub-section(1) of section 9, the market area shall be divided into two constituencies in such manner that number of voters does not exceed one-half of the total number or voters of the market area in question, so that licenced trader other than the co-operative societies shall be elected from such constituency.] [Substituted by G.S.R. 12A dated 26.9 1993.](iii)[ For the purpose of election of two persons representing the interest of Co-operative societies under clause (ii) of sub-section (i) of Section 9, the market area shall be divided into two constituencies which shall be called Co-operative societies constituencies in such manner that number of voters of such constituencies does not exceed one half of the total number of voters of the market area in question, so that one person representing the Co-operative Societies holding traders license shall be elected from each such constituencies.] [Substituted by G.S.R. 12A dated 26.9 1993.](iv)[ For the purpose of election of one person under clause (vii) of subsection (i) of section 9, representing the interest of the Municipal Corporation or Municipality or the Gram Panchayat, as the case may be, in whose jurisdiction the principal market yard is situated, there shall be one constituency which shall be called the local authorities constituency so that one person from amongst the members of the Municipal Corporation or Municipality or the members of the Executive Committee of the Gram Panchayat as the case may be, shall be elected from such constituency.] [Substituted by G.S.R. 12A dated 26.9 1993.](v)Where it is not possible to divide the market area strictly in the manner specified above, a maximum variation of 15 percent shall be permissible in case of each constituency.(vi)(a)The Election Officer shall cause the delimitation of constituencies specified above, and shall publish the same inviting objection or suggestion for a period of 21 days at the office of the Market Committee and at such other conspicuous place of such constituency, as he deems fit.(b)The Election Officer after giving the objector a reasonable opportunity of being heard, shall finally publish the delimitation of constituencies.
