Section 3(7A) in The Assam Agricultural Produce Market Act, 1972
(7A)In the event of the removal of the Chairman by the State Government under sub-section (7) of Section 3 and also in the event of resignation by the Chairman under sub-section (6) of Section 3, the State Government shall nominate one amongst the members of the Board to preside over the meetings of the Board till a regular Chairman is nominated by the State Government.
