Section 32 in The Rajasthan Agricultural Produce Markets Rules, 1963
32. [] [Renumbered by Notification No. F. 10(2)/Group V/67, dated 30.7.1968-Rajasthan Gazette, Extraordinary, Part IV-C, dated 31.7.1968, page 382, dated 30.7.1968.] Election of Chairman & Vice-Chairman of the Committee. - [(1) The Collector or any person authorised by him in this behalf shall call the first meeting of a newly constituted market committee to elect its Chairman and Vice-Chairman [from amongst its members subject to section 7(8) of the Act.] [Substituted by Notification No. F. 10(2)/Group V/67, dated 30.7.1968-Rajasthan Gazette, Extraordinary, Part IV-C, dated 31.7.1968, page 382, dated 30.7.1968.] For the purpose of this election, the Collector or the person authorised by him in this behalf shall preside over the meeting but shall not vote]
(2)At such meeting, candidates for the office of Chairman and Vice-Chairman shall be separately proposed and seconded. The proposer and seconder shall not be the same person. The names of all the candidates proposed and seconded shall be read out by the President of the meeting.(3)If there is only one candidate for each of the offices of Chairman and Vice-Chairman he shall be declared to have been elected.(4)If there are two or more such candidates, the votes of the members present at the meeting shall be taken.(5)Every member wishing to vote shall be supplied with a voting paper on which the names of all the candidates for the office of Chairman or Vice-Chairman, as the case may be, shall be written legibly in English and in Hindi. Every voting paper shall be initialled on the reverse by the President.(6)A voter shall then place a mark against the name of the candidate for whom he wishes to vote, fold it up and deposit it in a ballot box placed before the President. If a voter is unable to do so, the President may mark the voting paper in the presence of the members according to the voter's directions and deposit it in the ballot box.(7)The President shall then open the ballot box and count the votes in the presence of the members and declare the member who secures the largest number of votes to have been elected as the Chairman, or the Vice-Chairman, as the case may be. If there is an equality of votes among two or more candidates the President shall draw lots in the presence of the members and the person whose name is first drawn shall be declared to have been elected.(8)Any voting paper, which contains the signature of the voter on or which the mark is placed against more than one name or the reverse of which does not contain the initials of the President, shall be invalid.(9)Immediately after the meeting, the President shall cause the notice declaring the names of the persons declared to have been elected as Chairman and Vice-Chairman to be affixed in some conspicuous place in the office of the market committee.(10)The voting papers shall be sealed by the President and retained in safe custody in the office of the Market Committee, and the packet containing the voting papers, shall not be opened or destroyed except under the orders of the Collector.(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.]
