Section 41(2A) in Karnataka Agricultural Produce Marketing Act 1966
(2A)At the meeting,-(a)candidates for the office of the Chairman [or as the case may be the Vice-Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] shall be proposed by one member and seconded by another. The names of all members proposed and seconded shall be read out by the Presiding Officer;(b)if any of the candidates desires to withdraw he may do so in writing. The names of the contesting candidates shall then be read out by the Presiding Officer;(c)if there is only one candidate he shall be declared to have been elected as the Chairman [or as the case may be the Vice- Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]. If there are two or more candidates votes of the members present at the meeting shall be taken by ballot and the candidate securing the highest number of votes shall be declared to have been elected as the Chairman [or as the case may be the Vice-Chairman] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991];(d)in case of equality of votes the result shall be decided by drawing lots.
