Section 32(11) in The Rajasthan Agricultural Produce Markets Rules, 1963
(11)If during the course of election of a Chairman or Vice-Chairman any dispute arises as to the correctness or otherwise of the decision given or procedure followed by the Collector or the person authorised by him it shall be referred to the [Director, Agricultural Market] [Substituted by Notification No.7(18)-2/2005, dated 12.4.2006-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.4.2006, page 5, vide G.S.R. 3 = 2006 RSCS/Part II/page 474/H. 324.] and the decision of [Director, Agricultural Market] [Substituted by Notification No.7(18)-2/2005, dated 12.4.2006-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.4.2006, p. 5, vide G.S.R. 3 = 2006 RSCS/Part II/P. 474/H. 324.] in respect of such dispute shall be final.[32A. x x x] [Deleted by Notification No. F. 10(2)/Group V/67, dated 30.7.1968-Rajasthan Gazette, Extraordinary, Part IV-C, dated 31.7.1968, p. 382, dated 30.7.1968.]
