(1)The deposits of a Market Committee shall be of the following kinds, namely :(a)Market functionaries deposits;(b)Contractor's deposits for the due fulfilment of contract;(c)Security deposits of the members of the service and Market Committee officers and servants;(d)Unclaimed due;(e)Election deposits;(f)Other miscellaneous items.(2)The deposits shall be in cash or bank guarantee or as may be prescribed by the Director in this regard.
