Section 37(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)The Collector or any person authorised by him in this behalf, the [Director and the Secretary of the Board or any person authorised by them] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] in this behalf shall be entitled to attend any meeting of the market committee, but they shall not be entitled to vote. A copy of the notice convening every meeting shall be sent to the [Collector, the Director and the Secretary of the Board] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] or any person authorised by them in this behalf.
