Section 3 in The Orissa Agricultural Produce Markets Rules, 1958
3. Disqualification for membership.
- A person shall be disqualified for being chosen a member of a Market Committee-(1)if his name is not entered on tile voters' list prepared and maintained under these rules;(2)if he has not attained the age of 21 years;(3)if he has been adjudged by a competent Court to be of unsound mind;(4)if he is an undischarged insolvent;(5)if he has been convicted and sentenced by a Court within or without India, to be imprisoned to an offence punishable with imprisonment for a term exceeding six months unless such disqualification has been removed by an order passed by Government;(6)it he is a servant to the Market Committee or holds a licence from such committee as broker, weighman, measurer or surveyor;(7)if he has directly or indirectly any share or interest in any contract or employment with, or on behalf of, or under, the Market Committee :Provided that a person shall not be chosen as a member representing the traders' constituency if he does not ordinarily reside within 10 miles of the market yard and it he has not been registered under Rule 60.Explanation - For the purposes of this rule a person shall be deemed to be ordinarily residing within 10 miles of the market yard, if he resides in such yard for not less than 180 days in a calendar year.
