Section 14(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)The Government may make rules to provide for the election of the members of the market committee, the authority which shall conduct election, determination of constituencies, the preparation and maintenance of the list of voters, disqualifications for being chosen as, and for being member, the right to vote, the payment of deposit and its forfeiture, election offences, the determination, of election disputes and all matters ancillary thereto.
