Section 39(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)When not less than two-thirds of the representatives of agriculturists and not less than two-thirds of the total number of members of a market committee are available to function as members after a general election the market committee shall notwithstanding anything contained in this Act be deemed to be duly constituted and the market committee so constituted shall be competent to exercise the powers and perform the functions of the market committee.
