Section 15 in Karnataka Agricultural Produce Marketing Act 1966
15. Qualification for candidates for election.
- Every person unless disqualified under the provisions of this Act or any other law for the time being in force shall be qualified to be elected as a member of the market committee,-(i)by an agriculturists' constituency if his name is in the list of voters of any of the agriculturists' constituencies of the market area;[Provided that a persons shall not be qualified to be chosen from an agriculturists constituency reserved for the persons belonging to the Scheduled Castes or the Scheduled Tribes or the Backward Classes or for woman unless such persons belongs to thoses castes Tribes or classes or is a woman.] [Proviso inserted by Act 17 of 1980 w.e.f. 30.6.1979 and Substituted by Act 13 of 2002 w.e.f. 11.4.2002](ii)by the traders' constituency if his name is in the list of voters of the traders' constituency of the market area; and(iii)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
