Section 41(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provisions of sub-sections (2) and (3) every market committee shall choose two members representing the agriculturists' constituencies of the market committee to be respectively the Chairman and Vice- Chairman thereof and so often as the office of the Chairman or the Vice Chairman becomes vacant by death resignation removal or otherwise the market committee shall choose another member to be the Chairman or the Vice-Chairman as the case may be in accordance with the provisions of this Act and the rules.
