Section 82 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
82. Election of trader's representative.
(1)No person shall be qualified to be elected as representative of the traders unless,-(a)his name is included in the list of voters prepared under the provision of clause (c) of sub-section (1) of Section 11 of the Act;(b)he is a trader;(c)he is otherwise so disqualified for being so elected;(d)[ he has completed the age of 21 years ] [Substituted by Notification No. D-5-86-97-XIV-3, dated 6-3-1999.](2)No person shall be eligible for Election of the representative of the traders from more than one Market Committee.(3)The provisions of Rules 43 to 82 of these rules shall apply for the election of the representative of traders of the Market Committee.
