Section 55A(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)The State Government shall also decide the place of election for the members of the Board from amongst the Chairman of Market Committees in each constituency, and the Collector of the District where such election is to be held shall get the election conducted as per provisions contained in Rules 9 to 24 of the said rules:Provided that the election of two members of the trader members of the Market Committee shall be held at the head quarter of the Board by the State Government and the elections shall be conducted as per provisions contained in rules 9 to 24 of the said rules.
