Section 45(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Every Chairman and every Vice- chairman officiating as Chairman who for a continuous period exceeding forty days absents himself from the market area or from attending the office of the market committee in such manner as to be unable to perform his duties as Chairman or officiating Chairman as the case may be shall cease to be the Chairman or the Vice-Chairman as the case may be unless leave so to absent himself has been granted by the market committee.
