Section 12 in The Bihar Agricultural Produce Markets Act, 1960
12. Procedure on failure of electorate to elect members.
- If at any election any of the electorates, mentioned in clauses (i) to (vi) of sub-section (1) of section 9 fails, within a period of three months from the date of occurrence of the vacancy, to elect or appoint as the case may be, a member or members referred to in the said clauses, or on the occurrence of a casual vacancy. to fill the said vacancy as provided in section 11. the Chief Commissioner shall give notice in writing to the electorate concerned to elect or appoint a member or members, as the case may be, or to fill the vacancy within a month from the date of service of such notice, and on the failure of the said electorate again to elect or appoint member or members, as the case may be, or to fill the vacancy within the said period, the Chief Commissioner shall appoint on behalf of the electorate concerned a person or persons as member or members, as the case may be.
