Section 27A(2) in The Rajasthan Agricultural Produce Markets Rules, 1963
(2)On receipt of an application under sub-rule (1), the [Regional Assistant Director] [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].] shall after giving an opportunity to the applicant to be heard after making such enquiry as he deems fit, pass an order confirming or amending the declared result of the election setting the election aside [x x x] [Omitted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.1.1992 [in Hindi].]. If the [Regional Assistant Director] [Substituted by Notification No. F. 10(19)/Agriculture/II-B/78/ii, dated 21.1.1992-Rajasthan Gazette, Extraordinary, Part IV-C, dated 23.1.1992, page 363, dated 21.-1-1992 [in Hindi].] sets aside the election, a date shall be forthwith fixed and the necessary steps be taken for holding afresh election.
