Section 41(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)[ When any question arises as to whether a person has become subject to any of the disqualifications mentioned in sub-rule (1), the question shall be decided by the Director within thirty days of its reference. On the decision of the Director or the decision in Appeal, as the case may be, a person who is disqualified, shall cease to hold office from the date of the decision by the Director, or by the Appellate Authority, as the case may be. The Collector shall, on receipt of such decision, hold the bye-election provided the remaining period of the term of the committee is not less than one year from the date of decision.] [Sub-rule (3) was substituted by G. N. of 7.6.1990.]
