Section 35A(3) in The Rajasthan Agricultural Produce Markets Rules, 1963
(3)The Collector or the authorised officer shall communicate forthwith [to the Director] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.], the decision taken by the Market Committee on any motion of No Confidence together with the names of all the members of the Market Committee present at the meeting and number of votes given in favour or against such motion. He shall also paste on the Notice Board of the Market Committee the decision taken at such meeting.]
