Section 55A in The Rajasthan Agricultural Produce Markets Rules, 1963
55A. Election of members under sub-section (1) of section 22-B.
(1)The State Government shall by order divide the State in ten single members constituencies in such a manner that at least five Market Committees are included in one constituency so as to enable each constituency to elect one member by the Chairman of the Market Committee in each constituency.(2)State Government shall call upon the Secretaries of the Market Committees in the State to intimate the names of the Chairman of each Market Committee as well as the trader members of the Market Committee and on receipt of the above information, the list of Chairman of each constituency as well as the list of trader members shall be got prepared and published in accordance with provisions contained in Rule 8.(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.(4)All expenditures incurred in connection with these elections shall be met out of the marketing development fund and shall be recoverable from the Board.
